MOHD ASHRAF GOJRI Vs. STATE OF J&K

JUDGEMENT

(1.) BY this judgement, I propose to dispose of all the three writ petition tilled above as common questions of fact and law arc involved in these petitioners.

(2.) IN SWP No. 535/2000, petitioner seeks appointment on compassionate grounds on the count that his father namely Ghulam Hassan Gujri, who was working as Cleaner in the Mechanical and Stores Division, USIIP -11 Kangan died in harness on 24 -10 -1985 leaving behind four minors and widow. The petitioner at the time of death of the deceased was minor. As per averments made in the petition, he attained majority in the year 1995, also simultaneously passed 10+2 examination. It is also submitted that though the case of the petitioner was processed, but respondents failed to appointment him on compassionate grounds in term of SRO 43 of 1994, hence this petition.

(3.) IN SWP No. 554/2000, it is submitted that the petitioners father Late Ali Mohammad Dar, who was working as teacher in the Education Department on substantive post, died in harness on 25 -4 -1990 leaving behind the widow and four minor kids, petitioner was 13 years of age and undergoing education. He applied for appointment on compassionate grounds in the year 1994 which was rejected on 26 -8 -1995. He has accordingly prayed that the communication dated 26 -8 -1995 be quashed and the respondents be commanded to appoint him on compassionate grounds in terms of SRO 43 of 1994.