BHARAT KOUL Vs. UT OF J&K

JUDGEMENT

(1.) This is an application seeking disposal of the writ petition in terms judgment dated 26.05.2011 passed in SWP No. 1769 of 2006 titled Sant Singh V. State and others reported in 2011 (3) JKJ 519 and judgment dated 27.11.2002 passed in SWP No. 381 of 1999 titled Maryam Bano V. State and others reported in 2003(1) Sri LJ 188 to which course other side has no objection to consider the same provided the said judgments are applicable to the case of the petitioner. Their statements are taken on record.

(2.) Accordingly, main petition is taken on board and is disposed of with a direction to the respondents to consider the claim of the petitioner in terms judgment dated 26.05.2011 passed in SWP No. 1769 of 2006 titled Sant Singh V. State and others reported in 2011 (3) JKJ 519 and judgment dated 27.11.2002 passed in SWP No. 381 of 1999 titled Maryam Bano V. State and others reported in 2003(1) Sri LJ 188 provided the same are applicable to the case of the petitioner, of course, under rules.

(3.) Disposed of as above along with connected CM(s).