JASVINDER SINGH DUA Vs. UT OF J&K

JUDGEMENT

(1.) The petitioner in the instant petition implores for the following reliefs:

(2.) Facts:

(3.) The petitioner in the instant petition has impugned the aforesaid Government order No. 271-JK (GAD) of 2020 dtd. 20/2/2020 as also Memorandum No. IMD/SICOP/ 412018-51 dtd. 20/4/2020 along with "Statement of Articles of Charges" and "Statement of Imputation" in support of the said Articles of Charges on the following grounds urged in the petition.