RANJIT SINGH Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) The petitioner is the brother of deceased-Surjeet Singh, who died as a Forest Guard in the Forest Department in April 1992 while in harness. The petitioner, who was a minor at that time, upon attaining majority applied for compassionate appointment under the Jammu and Kashmir Compassionate Appointment Rules of 1991 notified vide SRO 283.

(2.) The case of the petitioner was recommended even before the petitioner had attained majority by none else than the Divisional Forest Officer, Ramban Forest Division, in its letter dated 10.6.1992 addressed to the Conservator of Forests, Chenab Circle Jammu wherein it was recommended that the case of the petitioner would be considered for compassionate appointment as and when he became eligible for appointment under rules.

(3.) Objections have been filed to this writ petition wherein it was stated that the petitioner is not eligible to be considered in terms Rule 3 of SRO 43 of the Jammu and Kashmir Compassionate Appointment Rules, 1994, which provides as under: