MOHD ABDULLAH BHAT Vs. STATE OF J&K

JUDGEMENT

(1.) PETITIONER , Mohd Abdullah Butt, Assistant Sub - Inspector No. 5477/NGO, in Jammu and Kashmir Police Department, was visited with order of removal from service with immediate effect by the Deputy Inspector General of Police (Respondent - 4), vide his order dated 30th December, 2000, Which reads as under: DODA UDHAMPUR RANGE POLICE HQRS, BATOTE ORDER No, 418 of 2000 DATED 30 -12 -2000.

(2.) THIS order deals with the departmental enquiry held against ASI Mohd Abdullah No.5477 /NGO for negligence and dereliction of duty.

(3.) BRIEF facts of the enquiry are that on 20 -05 -2000, a police party consisting of ASI Mohd Abdullah No 5477/NGO, HC Farooq Ahmed No. 110/D Sgct. Abdul Majid No. 525/D, Ct. Kiran Kumar No. 1891/ D, Ct Hardesh Kumar 1907/ D, Ct . Raj Kumar No. 1902/D, Ct Zahir Akhtar No. 1890/D. Ct. Anil Kumar No. 1734/D, Ct Vinod Kumar No. 1898/D, Ct Adrash Kumar 1894/D, Ex -Serviceman Mohd Shafi No. 313/ Ex -D, SPO Rakesh Kumar No. 3626, SPO Darshan Kumar No. 3025, SPO Raj Kumar No. 3624 and SPO Mohd Hafiz No 2328/ SPO were deputed to Kote Balwal Jail for collection/ escort of 10 under trials for their production before the Honâ„¢ble Sessions Court at Bhaderwah (08 accused) and 2 before Honâ„¢ble Addl. Sessions Court at Doda. The Police party reported back alongwith all the 10 under trials on 21 -5 -2000 at Doda where they stayed for the night and handed over two under trials to P/S Doda for production before Honâ„¢ble Addl. Session Court Doda. Subsequently these 2 under trial were taken back to Kot Balwal Jail Jammu by another escort.