AAQUIB Vs. STATE OF JK & ORS

JUDGEMENT

(1.) The writ petition has been filed for the following reliefs:

(2.) Learned counsel for the petitioner states that the petitioner is medically invalid and was adopted by the deceased pensioner who died on 3rd May, 2016. The deceased Government employee working in the Education Department was unmarried and the petitioner is the sole adopted son of the deceased. Learned counsel further states that the petitioner has moved a number of representations before the Respondents for grant of family pension in his favour in terms of SRO 43, however, no action in respect thereto has been taken till date.

(3.) Mr. Mir, learned Dy.AG, states that the case of the petitioner will be considered and a consideration order passed within such time period as may be specified by this Court.