AB RASHID LONE Vs. STATE OF J&K

JUDGEMENT

(1.) THE appellant came to be appointed in pursuance of the approval granted by the Deputy Secretary to Government in Power Development Department. The order passed on 17th October, 1988 was to the following effect: "Government of Jammu and Kashmir, Power Development Department. The Chief Engineer, Maintenance and RE Wing, Srinagar. No. PDD -VI/Engage/87 Dated 17.10.1988 Sir, I am directed to convey approval to the engagement of Shri Ab. Rashid Lone S/o Sidiq Lone R/o Kehnusa, Tehsil Bandipora as Class IV employee on regular temporary basis after verification of requisite certificates and completion of other formalities. Yours Faithfully, Sd/ - (Paramjit Singh) Deputy Secretary to Government, Power Development Deptt.

(2.) LATER on his services were brought to an end. This was done at the instance of Executive Engineer. He found that the work and conduct of the appellant was not satisfactory. He, accordingly, directed that the services of the appellant be brought to an end. The appellant came to this Court.

(3.) THE stand taken by the respondents in the counter filed in the writ petition is to the following effect: