KUMAR SHIV SATYA NARAYAN Vs. STATE OF J&K

JUDGEMENT

(1.) SHRI Tirath Ram, Accountant in the office of Divisional Forest Officer, Social Forestry Division Udhampur, died in harness on 31.8.1986. He, on his death left behind, his widow Smt. Tripti Devi and four daughters. Shri Kumar Shiv Satya Narayan - (present petitioner), was born to Tripti Devi on 7.5.1987 i.e a little more than eight months after tragic demise of his father Shri Tirath Ram.

(2.) THE petitioner after attaining majority, approached Tehsildar concerned with an application dated 7.10.2005 for grant of "dependency certificate " in his favour. The certificate was issued by Assistant Commissioner (R) Kathua under No. Misc/1057 on 16.10.2006.

(3.) PETITIONER 's application did not attract due attention of the higher authorities, constraining the petitioner to file one more representation to Deputy Director Accounts and Treasuries for early consideration of his claim. The Deputy Director Accounts and Treasuries again recommended the case to Director Accounts and Treasuries, who in turn submitted it to the General Administration Department of the State Government. The General Administration Department failed to take any action in the matter leaving no option for the petitioner but to approach this Court with the writ petition on hand seeking a writ of mandamus commanding the respondents and in particular Director Accounts and Treasuries, Finance Department, Civil Secretariat to appoint the petitioner as Class III employee on compassionate grounds in the Finance Department or any other Department of the State Government. The petitioner also prays for a writ of certiorari quashing Rule 3 of SRO 43 of 1994.