FAYAZ AHMAD SHIEKH Vs. STATE OF J&K

JUDGEMENT

(1.) THE instant appeal under Clause 12 of the Letters Patent is directed against judgment and order dated 18.05.2007 rendered by the learned Single Judger of this Court, dismissing the writ petition, SWP no. 306/2006 filed by the appellant.

(2.) THE appellant has claimed in an earlier writ petition, SWP no. 39/2005, that while working as SPO in the office of Inspector General of Police, he was selected and appointed as a Follower in the 9th Bn of I.R.P and his antecedents were duly certified by the concerned S.H.O. The appellant alleged that he was not allowed to join on regular basis. In reply the respondents-authorities took the stand that the Criminal Investigation Department (CID) had reported against the appellant. According to the report the appellant had been a close associate of a group commander of JKLF, a militant organization. Accordingly, he was refused appointment. However, the learned Single Judge disposed of SWP No. 39/2005 with the observation that respondents should have considered his performance as SPO as per the communication by the IGP. Accordingly, it was directed that the case of the appellant be considered afresh by passing an appropriate order.

(3.) WE have heard learned counsel for the parties and are of the view that this appeal does not merit acceptance.