LAWS(J&K)-2010-4-28

BASHIR AHMAD DAR Vs. STATE

Decided On April 13, 2010
Bashir Ahmad Dar and Anr. Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) We have considered the matter.

(2.) Reports as directed vide order dated 12.4.2010 have been submitted. We have perused these reports.

(3.) On going through the pleadings and on hearing the learned Counsels, we find a disturbing situation has arisen due to the strike of the employees in the State, which has today entered into its 8th day. This strike, as is obvious from the reports placed on file, has adversely affected the normal functioning of the Government. It has created numerous problems for a common man so far as the medical care, education, supply of ration and other essential services is concerned.