ABDUL RASHID BHAT Vs. STATE

JUDGEMENT

(1.) In the instant petition, petitioner seeks the following reliefs:-

(2.) Petitioner, while working as Leading Fireman in the Fire and Emergency Services Department, came to be dismissed from service by respondent No. 2 in terms of order No. DG F & ES 569 of 2016 dated 18.10.2016, in exercise of the powers purportedly vested in him under clause (b) of sub-section (2) of Section 126 of the Constitution of J & K. The said order was challenged by the petitioner before the Hon'ble Court through the medium of SWP No. 2212/2016.

(3.) It is stated that on 28.12.2016, when the writ petition came up for consideration before the Hon'ble Court, it was disposed of with the consensus of learned counsel for the parties, with the direction that in case the petitioner files as appeal within a period of one week before the appellate authority, the appellate authority shall decide the appeal by a speaking order within a period of six weeks.