STATE Vs. ABDUL RASHID LONE

JUDGEMENT

(1.) The appeal on hand is directed against the judgement/order passed by learned Single Judge dated 26-04-2011 in SWP No. 500/2007 titled Abdul Rashid Lone v. State of J&K & Ors,2011 2 JKJ 565 whereby allowing the writ petition of the respondent (for short writ petitioner), quashing the Govt. Order No. 365-GAD of 2007 dated 2.4.2007 whereby the petitioner was dismissed from Civil Services, dispensing with the enquiry by invoking Proviso (c) to Section 126(2) of the Constitution of J&K, leaving it open to the appellants to hold a regular enquiry against the petitioner by affording him an opportunity of explaining his stance.

(2.) The court felt the necessity of perusing the complete record once again for arriving at the just conclusion of the appeal. Learned State counsel after seeking time at two/three occasions has now produced the same.

(3.) Learned counsel for both the sides agree to the disposal of the present appeal at the admission stage itself, therefore, taken on board for its final consideration.