ZAHOOR AHMED SHAH Vs. STATE

JUDGEMENT

(1.) PETITIONER who was a recruit trainee constable, has been discharged during the training by the Principal , STC Talwara, Reasi (Udhampur) vide Order No. STC -7359 -GS dated 31.5.2000, which is the subject matter of challenge in the present petition. The grounds on which the petitioner has been discharged from service, have been specified in the impugned order 31.5.2000 itself. The same is reproduced as under:

(2.) THIS is grave misconduct an act of indiscipline on behalf of these Recruit Constables and this set a wrong example for other Recruit Constables. Moreover, they have not attended the out door/indoor classes regularly which has again an act of indiscipline and deserves strict action.

(3.) KEEPING in view these facts, below mentioned recruit constables are struck n off from the roll of the training centre and hereby reverted back to their concerned units with immediate effect . The Commandants concerned are requested to take appropriate action against these R/constables: