GH. QADIR KHAN Vs. STATE & ORS.

JUDGEMENT

(1.) In terms of order impugned bearing No. 362 of 1998 dated 1.7.1998, recommendations of the enquiry officer have been accepted and it has been ordered as under:-

(2.) Aggrieved thereof instant petition has been filed.

(3.) Petitioner in the capacity of Selection Grade Constable in the Police Department had proceeded on casual leave but subsequently remained absent, resultantly pursuant to order No. 544 of 1992 dated 30.8.1992 was removed from service by the respondent authorities with effect from March 12, 1990. The same order became the subject of petition SWP No. 412/93 which has been decided on July 4, 1997, whereby the said order of removal has been quashed and the petitioner was ordered to be reinstated prospectively and the respondents were left free to hold enquiry if so advised and petitioner was directed to be heard during the enquiry if conducted.