REEHANA ASHAI Vs. STATE AND ORS.

JUDGEMENT

(1.) PETITIONER 's father died on 28 -02 -1993 as a result of a militancy related action. A report in this behalf has been lodged with police station, Saddar, Srinagar on 20 -02 -1993.

(2.) THE petitioner - daughter of the deceased Government employee, made application for being appointed on compassionate grounds. Her application was considered under rules notified vide SRO 43 of 1994 (for short Rules of 1994). The Deputy Commissioner, Srinagar, in a communication dated 02 -07 -1998 addressed to Commissioner Secretary To Government of J. & K., Education Department, informed him that the petitioner could not be appointed on compassionate grounds because the income of the family of the deceased exceeded Rs. 11,500/ -. Request was made for appointment of the petitioner in relaxation to the Rules of 1994.

(3.) THE petitioner has filed this writ petition with the prayer that her appointment as teacher be deemed to have been made on regular basis in terms of Rules of 1994.