SAFAYA AKHTAR Vs. STATE AND OTHERS

JUDGEMENT

(1.) The subject matter of this writ petition is Order No.793/2003 dated 05.07.2003 issued by the Senior Superintendent of Police, District Anantnag (annexure 'D' to the writ petition), whereby and whereunder the petitioner came to be discharged from service with effect from 21.06.2003.

(2.) It has specifically been averred in the writ petition that in the month of June 2003 when the petitioner was holding the post of Selection Grade Constable she got ill, as a result of which she could not attend her duties. When she recovered from the ailment, she reported for her duty, but was not allowed to join, instead the respondents vide the impugned order discharged her from service. Aggrieved by the same she made various representations to the respondents for allowing her to join, but all in vain. She has also annexed with the writ petition copy of representation dated 23.10.2008. It would be appropriate to reproduce paragraph 2 of the representation herein.

(3.) Respondents have not denied the said fact, rather they have admitted that the petitioner made representations from time to time. It would be appropriate to produce paragraph 6 of the reply herein.