ZULFAKAR AHMED Vs. STATE & ORS.

JUDGEMENT

(1.) By the medium of this petition, the petitioner is seeking to quash Order No.73 of 2010 dated 07.01.2010 issued by Director General of Police, Jammu, respondent no.2 herein, whereby he has rejected the claim of petitioner for his enrolment in the Police Department (for short, impugned order).

(2.) The facts in brief are that in pursuance to the Advertisement Notice dated 26.06.2006, the petitioner herein applied for the post of Constable/Follower in JKAP. He came to be selected as a Constable in the year 2007 and was adjusted in JKAP 13th Bn. However, when he went to join his duties, he was not allowed on the ground that a criminal case was pending against him. It is further contended that he has already been acquitted of the charges by the Principal Sessions Judge, Poonch, vide judgment and order dated 29.12.2008. Accordingly, it is prayed that the impugned order be quashed, thereby directing the respondents to permit the petitioner to join against the post of Constable in JKAP.

(3.) The petitioner earlier had also filed a writ petition, SWP No.1621/2007, which, later on, was withdrawn on the assurance given by the respondents that his grievance would be redressed. While allowing the petitioner to withdraw the writ petition, this court vide order dated 03.06.2009 granted liberty to him to approach the court again if his grievances would not be redressed. Since the respondents have failed to redress the grievances of the petitioner and have rejected his claim vide the impugned order, the petitioner has approached this court by the medium of instant writ petition.