ANMOLAK SINGH Vs. STATE OF J&K & ORS

JUDGEMENT

(1.) This order shall dispose of four writ petitions.

(2.) Facts of writ petition No. 895 of 1992 are as under:

(3.) The petitioner submits that his father died in harness. On account of this happening he applied for getting appointment on compassionate grounds. According to the petitioner he was entitled to appointment in terms of SRO 194 of 1989 and SRO 283 of 1991. The grievance of the petitioner is;