S VIKRAM SINGH Vs. STATE OF J&K

JUDGEMENT

(1.) THIS case reflects the unfortunate events in which the petitioner landed when he was an infant of the age about one and half years. He lost both his parents and also his sister. He sustained injuries in a fatal accident which took place in the year 1986 and consequent thereto he lost his father, who was working as a driver in the Floriculture Department of the State Government. After attainting the age of majority, he approached the respondents for seeking appointment on compassionate grounds. His case was processed and ultimately vide letter dated 15th January, 2008 issued by the Under Secretary to Government, Floriculture Department, it was communicated to the Director Floriculture Jammu that the case of petitioner is not covered under rules.

(2.) IN this petition, the petitioner seeks issuance of a writ of Certiorari for quashing the said communication and also seeks issuance of a writ of Mandamus for directing the respondents to appoint him on compassionate grounds.

(3.) HEARD learned counsel for petitioner. Considered the matter.