LAWS(J&K)-2014-8-51

RAKESH KUMAR Vs. STATE & ORS.

Decided On August 27, 2014
RAKESH KUMAR Appellant
V/S
State And Ors. Respondents

JUDGEMENT

(1.) In this writ petition under Art. 226 of the Constitution of India read with Sec. 103 of the Constitution of Jammu and Kashmir, petitioner, who was a Follower on probation in the Jammu and Kashmir Armed Police (JKAP) VI-Bn. has assailed Order No. 98 of 2008, dated 25.01.2008 whereby the Commandant of the Battalion has discharged him from service with effect from 03.11.2007.

(2.) Heard learned counsel for the parties and perused the record.

(3.) The petitioner was appointed and enrolled in JKAP VI-Bn. vide Order No. 158 of 2005, dated 17.03.2005 and vas on probation for three years. The Commandant of the Battalion discharged the petitioner from service in exercise of his power under Rule 187 of the Jammu and Kashmir Police Rules, 1960 (for short, the Rules).