PARAS KAPOOR Vs. STATE OF J&K

JUDGEMENT

(1.) This Letters Patent Appeal is directed against the judgment dtd. 5/5/2018 delivered by the learned Single Judge in SWP No.1920/2015, whereby the learned Single Judge dismissed the writ petition being lacking in merit.

(2.) Admittedly, compassionate appointments were offered to the writ petitioners, they accepted the offer, as such came to be appointed on compassionate basis as Technician-III in the Power Development Department, Jammu. Writ petitioner No.1 came to be appointed on 9/3/2007, writ petitioner No.2 came to be appointed on 3/9/2008, writ petitioner No.3 came to be appointed on 18/3/2013, writ petitioner No.4 came to be appointed on 30/10/2009 and writ petitioner No.5 came to be appointed on 27/12/2013. Thereafter, in the year 2015, the writ petitioners filed SWP No.1920/2015 claiming that they ought to have been appointed against the post of Junior Engineers at par with private respondents 5 and 6, who were similarly appointed on compassionate basis in June 2014 and May 2015 respectively. Since the learned Single Judge dismissed the writ petition being lacking in merit, as such the writ petitioners have filed the present appeal.

(3.) Heard learned counsel appearing for the parties, considered their rival contentions and also perused the appeal file.