FAYAZ AHMED PANCHOO Vs. STATE OF J&K

JUDGEMENT

(1.) Being aggrieved by an order made by learned Single Judge in SWP No. 399/1996 decided on 07.08.1998 dismissing the petition, the present appeal is preferred.

(2.) THE facts in nutshell, which are relevant for disposal of this appeal, are as under : -

(3.) IT was pointed out to the learned Single Judge that during the course of verification, it was noticed that the petitioner had links with Anti -national elements and had got involved in militancy related activities, so much so, that he was required to be arrested by the Security forces in Dec., 1991. It was further pointed out that the petitioner was detained under the provisions contained under Public Safety Act for a period of one year on account of his prejudicial activities threatening the security of the State vide order dated 26.10 1992. It was also pointed out to the learned Single Judge that the petitioner was required in two criminal cases numbered as FIR No. 18/1992 and FIR No. 18/1993. It was submitted before the learned Single Judge that the petitioner, though selected for appointment, his appointment, which was required to be made, was subject to verification of his character and antecedents and as it was found that he was involved in activities prejudicial to the security of the state and was involved in criminal offences, he was not given the letter of appointment.