SADAT HUSSAIN Vs. STATE OF J&K

JUDGEMENT

(1.) In this writ petition, the petitioner has called in question a course of action in which the respondent no. 2 Superintendent of Police Doda entertained an anonymous complaint addressed against the petitioner and which complaint found its way to reach the respondent no. 4 SHO Police Station, Doda, who in turn addressed the impugned letter no. 1363/S-1 dtd. 1/7/2013 to the respondent no. 3 i.e., the Executive Engineer PHE Division, Doda asking for the information concerning the petitioner who is working under him.

(2.) It will not take much deliberation upon facts to make disposal of the writ petition.

(3.) The petitioner is a public servant serving as Junior Engineer in PHE Division Doda. An anonymous complaint that too an undated stood addressed to the respondent no. 2 i.e. the Superintendent of Police Doda which contained allegations of every description against the petitioner in the context of his service as Junior Engineer to the extent of even questioning his posting in the PHE Department.