GHULAM MOHAMMAD DAR Vs. STATE & ORS

JUDGEMENT

(1.) The petition is of the year 2011.

(2.) Petitioner prays for the following relief:-

(3.) The petitioner was working as daily wager in the Forest Department. Some untoward incident happened in the year 2011 and in that case the petitioner was arrested and put in judicial custody and thereafter he was released on bail. Subsequently, the petitioner was suspended and thereafter termination order was passed, which is now challenged in the present petition, on the ground that it has been done at the back of the petitioner without affording him an opportunity of being heard. It is also pleaded that a case under FIR No.317/2011 has been registered in Police Station Kakapora and the criminal proceedings are yet to be culminated and, therefore, the petitioner is seriously prejudiced as he is unable to get employment and his family is in great financial trouble. He is totally shattered and his family is affected by this incident.