STATE OF J&K Vs. MOHAN LAL SHARMA

JUDGEMENT

(1.) WE have heard Mr. J.P. Singh, learned counsel for the appellants as well as Mr. A.V. Gupta, learned counsel for the respondents on Caveat, at length. Caveat is discharged.

(2.) CONSIDERING the facts and circumstances of the case, this appeal is admitted to be heard.

(3.) THE short facts leading to the filing of the present appeal are this. Two respondentâ„¢s along with one, have been placed under suspension by order dated: 26 -02 -2001. The order reads as under: -