IRSHAD AHMAD DAR Vs. STATE OF J&K

JUDGEMENT

(1.) Challenge under the writ petition is to the order No. 374 of 2008 dated September 23, 2008 passed by Superintendent of Police, P D Handwara-respondent No. 5 whereby the petitioner came to be discharged from his services with effect from August 21, 2007 on the grounds taken in the writ petition.

(2.) Respondents have failed to file counter, thus, the averments contained in the writ petition have remained unrebutted.

(3.) The short question involved in the writ petition is whether the Superintendent of Police, Handwara was within his competence to pass the order of discharge in terms of Regulation 187 of Police Manual. It is apt to reproduce Regulation 187 here in below: