NASEER AHMAD Vs. STATE & ORS.

JUDGEMENT

(1.) THIS appeal is directed against a judgment and order dated 3rd May, 2008 passed by learned Single Judge in SWP No. 1744/2003 titled Nasser Ahmad Khan vs. State & ors., dismissing the writ petition filed by the appellant herein.

(2.) THE brief facts of the case are as under:

(3.) IN the year 2001, he was deputed to undergo training to PTS, Manigam vide PHQ Order No. 1041 dated 19.3.2001.