HIGH COURT OF J&K Vs. V.K. ATTRI

JUDGEMENT

(1.) Two separate judgments have been pronounced by two Hon'ble Judges constituting the Division Bench and have differed on the following point: Whether in the facts and circumstances of this case, the matter pertaining to disciplinary action against the writ Petitioner-Respondent is to be referred back to the disciplinary authority or not?

(2.) For appropriate determination of the point in question, it shall be quite relevant to give the precise flashback of the case:

(3.) The charge Nos. l, 8 and 11, based on which removal from service of the Respondent (writ Petitioner) was ordered, are reproduced herein-below: