- (1.) In the order passed on the previous date, this Court had expressed the wish that the Advocate General and the Home Secretary of the State of Jammu and Kashmir should remain personally present on the next dale, i.e., today.
(2.) The Advocate General is present, but the Home Secretary has not been able to come. The Advocate General explains that the Home Secretary also happens to be the Chief Electoral Officer of the State. He further states that polling is to take place today in seven of the panchayat blocks in the State. The Home Secretary, therefore, found it very difficult to leave the State. He has, instead, sent two Special Secretaries of the Department along with all relevant records.
(3.) We accept the explanation given by the Advocate General for the absence of the Home Secretary today.;