KULDEEP SINGH Vs. STATE OF J&K & ORS.

JUDGEMENT

(1.) Petitioner has called in question Order No. 961 of 2000 dated 28.10.2000 issued by respondent No.4 whereby and whereunder he came to be removed from service on the grounds taken in the writ petition.

(2.) It appears that petitioner remained absent w.e.f. 21.01.2000 and was asked to report for duty, but, when he failed to do so, a show cause notice dated 27.06.2000 was issued against him informing him to resume his duties within three days. Despite that he did not join his duties. Accordingly, he came to be removed from service w.e.f. 21.01.2000 vide impugned order dated 28.10.2000.

(3.) Learned counsel for the respondents was asked to produce the record in order to see as to whether any departmental enquiry as required under Sec. 359 of J&K Police Rules was ever conducted, but, he failed to produce the same, though, the respondents have filed the reply.