MOHINDER SINGH Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) The petitioner is seeking appointment on compassionate grounds. He has placed reliance on Jammu and Kashmir Employees (Death in Harness) Dependent appointment Rules, 1989.

(2.) It is the case of the petitioner that even though he was eligible under the rules of 1989, the requisite order of appointment on compassionate grounds has not been issued. He submits that as a matter of fact no order accepting or rejecting the claim of the petitioner has been passed.

(3.) This petition was taken for motion hearing on 13th February, 1997. An interim order was passed. This reads as under:-