ALI MOHD. LONE Vs. STATE & ORS.

JUDGEMENT

(1.) The above referred appeals arise out of a common judgment dated 06.10.2006 delivered by the writ court in SWP No. 175/2001 titled Ali Mohammad Lone v. State, SWP no.1753/2001 titled Gh. Rasool Lone v. State and SWP No. 1754/2001 titled Hilal Ahmad Wani v. State, so are taken up together for adjudication.

(2.) Heard learned counsel for the parties.

(3.) The writ petitioners, police officials of the State Police Department, were posted at the residence of one Mohammad Maqbool (PP) situated at Hanjipore, Kupwara. During the night intervening 26/27th May 2001, group of militants succeeded in snatching the arms and ammunition from them. Departmental en quiry initiated culminated in recommending punishment vis-a-vis 1) HC Ali Mohd., demotion to the rank of Sgct. 2) Sgct. Gh. Rasool demotion to the rank of Constable, 3) Sgct. Hilal Ahmad demotion to the rank of Constable and 4) vis-a-vis Constable Feroz Ahmad, forfeiture of increment for a period of 10 years.