BARAF SINGH Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) Petitioner has filed this writ petition alleging that he is Ex-C.R.P. man, he was selected in the I.R.P. by the respondents in the year 1999, after he was found eligible. His name figured at Serial No. 42 in the Select List, Annexure-A to the writ petition. S.P. (CID) Batote vide his letter dated 24.11.1999 (Annexure-B) verified that "there is nothing adverse against serial No. 42". For ready reference, contents of Annexure-B are reproduced herein below :-

(2.) After having been selected and in the aforesaid background, petitioner went to join in the Battalion, when Respondent No. 4 refused to accept his joining report, there is no justifiable cause for his joining report not being accepted. This could not have been done and thereby denying him his fundamental right of seeking public employment.

(3.) According to the petitioner, FIR No. 34 of 1997 is registered at Police Station, Bhaderwah, District Doda. This relates to an incident that had taken place on 27.3.1999 at the residence of a relation of the petitioner. In this incident, petitioner had sustained injury and was sent for medical examination by the Medical Officer, Doda alongwith other persons. Petitioner is cited as a witness in the challan, that was filed after the registration of the case. He figures in the list of witnesses in such prosecution launched on the basis of FIR No. 34 of 1997 of Police Station, Bhaderwah.