I P KOHLI Vs. STATE OF J&K

JUDGEMENT

(1.) Challenge in these writ petitions is directed against the order of discharge from service for having been unathorisedly absent from duty.

(2.) A broad-brush factual backdrop from writ petition No. 387/84 will help delineate the con tours of forensic controversy:

(3.) On 15.12.1983, the petitioner reported for duty. To his utter surprise he was confronted with the Govt. Order dated 7.12.1983 where by he had been discharged from the government service. So far it is relevant for our purpose, the order reads as under: