STATE OF J AND K Vs. ABDUL HAMID MIR

JUDGEMENT

(1.) THIS Letter Patent Appeal is directed against the judgment and order dated October 15, 1992 passed by the learned Single Judge in Writ Petition No. 706/1987, quashing the order of premature retirement of respondent No. 1

(2.) THE respondent No. 1 remained posted as Nazir in the Court of Sub Judge, Rajouri from June 1978 to July 1980. One Ved Prakash was posted as a Peon in the said Court. He made a complaint against the said. Nazir that he got him transferred from Rajouri to Budhal for the reason that he refused to execute a warrant issued by him against two persons, allegedly, after forging the same with an ulterior motive. He, allegedly, produced the said warrant before District Judge, Rajouri.

(3.) THE complaint was entrusted to Vigilance Commissioner (Judl) fora preliminary inquiry, who in his report found a prima facie case made out against toe respondent. Consequently, the following charges were formulated against him: