ABDUL AZIZ Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) IT is necessary to give the brief resume of the cases herein: owp No. 1490/1992

(2.) IT is pleaded in this writ petition that petitioner is unemployed educated youth and has established Carpet Weaving Unit at district Budgam. And loan to the tune of rs. 1 lakh came to be sanctioned by Jammu and Kashmir Bank, Budgam Branch in the year 1991. He had also applied for allotment of shop. Respondent No. 3 made some recommendations contained in annexure-P1. OWP No. 1951/1994

(3.) IN this petition, petitioners 18 in number have sought indulgence of this Court for directing the respondents to perform the promise and to allot and handover the shops constructed at Totoground Shopping Complex and not allot the same to any other person on the ground that respondent State has devised a policy for the welfare of the unemployed youth and State had decided to construct shops at various commercial sites in order to provide the same to unemployed youth.