MUKHTAR AHMAD BHAT Vs. UNION TERRITORY OF J&K

JUDGEMENT

(1.) Order dtd. 28/5/2021 issued by the Government of Jammu and Kashmir, whereby the petitioner has been served with Article of Charges and statement of imputation in support of each charge and has been asked to submit his written statement of defence, is made subject matter of challenge in this petition. The petitioner also prays for a mandamus to the respondents to settle, finalize and release his post retiral benefits i.e. monthly pension, gratuity and leave salary etc.

(2.) The impugned order of the Government is assailed primarily on two counts:-

(3.) Before adverting to aforesaid twin grounds of challenge vehemently urged by the learned counsel for the petitioner, it would be worthwhile to notice few material facts.