MOHD. SHARIF Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) THIS is a writ petition under Section 103 of the Jammu and Kashmir Constitution made by Mohd. Sharif, the petitioner, with the following averments:

(2.) THIS petitioner has stated that he was employed as Junior Clerk in the office of the Joint Director, Women's Education against a vacant post of senior clerk which is a permanent post. The petitioner was once on a false charge of misconduct discharged from service by the said Director, Women's Education on 8 -5 -68 without holding any enquiry and without giving any opportunity to the petitioner to show cause against the order of discharge Aggrieved by this order the petitioner approached the High Court which was pleased to pass the order on 15 -5 -69 declaring the order of the termination of service of the petitioner as illegal.

(3.) I have heard the arguments in the case.