IRSHAD AHMAD HAJAM Vs. STATE AND OTHERS

JUDGEMENT

(1.) Petitioner has called in question and sought quashment of Order no. 732 of 2001 dated 13th September, 2001, by virtue of which petitioner has been removed from service by the respondents.

(2.) Respondents resisted the writ petition by filing reply and it is averred in the reply that petitioner is a probationer, therefore, no enquiry was required in his case before terminating his service.

(3.) Heard. Considered.