BEGUM& ANR Vs. STATE OF J&K&ORS

JUDGEMENT

(1.) The relief sought in the writ petition is as follows:-

(2.) Petitioner No.1 is mother of the deceased, petitioner No.2 is his brother and respondent No.5 is his widow.

(3.) The deceased, Shabir Ahmad Wani was working as Sr. Statistical Assistant in the respondent-department. He died in harness on 06.12.2015. On his death the mother filed writ petition stating that in terms of SRO 43 of 1994 the brother of the deceased should be considered for employment on compassionate grounds. It is also prayed by the mother that the widow of the deceased-respondent No.5 should not be given appointment under the said category.