STATE OF J&K Vs. GHULAM MOHAMMAD BANDAY

JUDGEMENT

(1.) One Ghulam Mohammad Banday ["the review petitioner"] is not happy with our judgment dtd. 31/12/2021 passed in LPA No.103/2019 and is seeking review of the same on various grounds.

(2.) Before we advert to the grounds urged by learned counsel for the review petitioner in support of his review petition, it is necessary to set out few facts in the context, whereof this Court rendered judgment dtd. 31/12/2020 in LPA No.103/2019.

(3.) The father of the review petitioner, Late Ghulam Nabi Banday, was a Road Supervisor in the Department of Public Works, who died in harness on 24/9/1987. At the time of his death, the review petitioner was only eight years old. He passed his middle standard examination in the year 1993 and, accordingly, submitted an application for compassionate appointment. His claim was found to be belated and, therefore, was not considered favourably by the respondent-State.