MOHD AMIN DAR Vs. STATE

JUDGEMENT

(1.) IDENTICAL common questions of fact and law are involved in these two clubbed writ petitions. This judgment will govern both the cases.

(2.) MOHAMMAD Amin Dar, writ petitioner of SWP no. 52571987, a teacher in High School Chatoosa (Rafiabad. Tehsil Sopore appointed on substantive basis in the Education Department was dismissed from service under Government Order 10 -GR of 1986 dated 27 -2 -1986.

(3.) ABDUL Khaliq Sofi. writ petitioner of SWP 526/ 87 again a teacher in Government Middle School Haran, appointed on substantive basis in the Education Department was dismissed from service under Government Order No. 5 GR of 86 dated 27 -2 -1986. These orders have been passed under Section 126(2. (c. of the State Constitution by the Governor after recording that he is satisfied that it is not expedient to hold an enquiry in the matter in the interest of security of the State. Both these orders are under challenge in these writ petitions.