MOHAMMAD ASHRAF MIR Vs. STATE OF J&K

JUDGEMENT

(1.) Essentially order No. KVIB/315 of 2005 dated 9th of August, 2005, issued by respondent No. 4, where-under petitioner has been reverted to the post of Senior Supervisor and posted at Kupwara and order No. KVIB/222 of 2007 dated 27th of June, 2007, where-under period of absence of the petitioner with effect from 23.08.2005 to 07.09.2006 has been treated as dies-non, are under challenge.

(2.) For appreciating the matter, precise factual matrix is required to be noticed:

(3.) On careful perusal of the respective pleadings and the records as produced, formulation of following two important questions for determination has become imperative :-