STATE OF J&K Vs. ABDUL MAJID DAR

JUDGEMENT

(1.) In terms of order No. 777 of 1999 dated 17-08-1999, issued by the Inspector General of Police (Armed), J&K, Srinagar, the petitioner (for short review petitioner), a Senior Grade Constable in the J&K Armed Police Force, suffered exit from the said force with effect from 02-04-1999, the date he had absented from duty. This order became subject matter of SWP 1460/99 and was quashed by the learned Single Judge by judgement dated 27-04-2005. The respondents were, however, given liberty to conduct enquiry in accordance with the rules. It was also provided that quashment of the order of dismissal shall not entitle the petitioner to claim back wages/pay/salary. The State, being aggrieved, challenged the judgement by medium of LPA No. 169/06. Appeal was accepted by the Letters Patent Bench of this Court and the judgement of the learned Single Judge was set aside and, consequently, writ petition filed by the review petitioner was also dismissed on 18-10-2007.

(2.) The review petitioner has prayed for review of the judgment of the Letters Patent Bench and for maintaining the judgment of the learned Single Judge passed in SWP 1460/99.

(3.) On notice issued, objections have been filed by the respondents.