ABDUL REHMAN DAR Vs. STATE

JUDGEMENT

(1.) CLAIMING benefit of Government Order No. 732 -GR (GAD) of 1990 dated 10.07.1990 read with Government Order No: 125 -GAD of 1997 dated 27.01.1997 Abdul Rehman Dar, petitioner, has filed this petition for grant of ex gratia relief of Rs. 45000/ - besides an amount of Rs. 20 lakhs and treatment at State expense to his disabled son, by way of compensation.

(2.) WITH the consent of learned Counsel for the parties, this petition has been taken up for final disposal on the basis of the official records, which were made available by Sh. M.A. Rathore, learned Additional Advocate General appearing for the respondents.

(3.) THE State -respondents have held the petitioner's son ineligible to the grant of ex gratia relief. His son was, however, awarded an amount of Rs. 30,000/ - out of the Chief Minister's Relief Fund.