HAMEEDA AKHTER Vs. STATE

JUDGEMENT

(1.) One SGCT Abdul Hamid, No. 630/S, now dead, whose legal heirs have been brought on record, was ordered to be reduced to the rank to which he was first appointed, i.e. Constable, vide order No. 1708 of 2002 dated 22-11-2002. This order was challenged by him (Abdul Hamid) in SWP 1518/2002, which has been dismissed by the learned writ Court vide its order and judgement dated 02-08-2012.

(2.) It is this order and judgement, which is called in question in this Letters Patent Appeal (LPA).

(3.) SGCT Abdul Hamid was charge sheeted by SSP, Srinagar, on the charge that on 26-05-2002, while he was working as driver in Flying Squad No. 9, he misused the wireless set installed in his vehicle by putting into circulation host of abuses. The said charge was denied by SGCT Abdul Hamid, which resulted in initiation of regular enquiry against him. After conclusion of the departmental enquiry, as already stated, he was reduced to the rank of Constable.