MUBASHIR MEHRAJ Vs. STATE OF J&K AND ORS

JUDGEMENT

(1.) Petitioner, a Constable in the services of respondents was removed from service in terms of Article 128 of J&K Civil Service Regulations, 1956 on the ground that he unauthorizedly absented himself from duties from 12.07.2006 up to the date of order of removal viz. 04.11.2006. It is admitted in the impugned order itself that no inquiry has been conducted against the petitioner.

(2.) Reply affidavit has not been filed.

(3.) Heard learned counsel for the parties.