ABDUL HAMID SHEIKH Vs. UT OF J&K

JUDGEMENT

(1.) The petitioner was dismissed from the police service by the respondent No.3 in exercise of powers under clause (b) of Proviso to sub-sec. (2) of Sec. 126 of the Constitution of the erstwhile State of J&K, vide order dtd.10/1/2019, on the ground that the activities of the petitioner were highly prejudicial for maintenance of public order and detrimental to the security of the State, besides being unbecoming of a police official. The petitioner preferred an appeal against the order dtd. 10/1/2019 passed by the respondent No.3 which was dismissed by the respondent No.2 vide order dtd. 31/8/2022.

(2.) The petitioner approached the Central Administrative Tribunal, Srinagar Bench, through the medium of OA No.905 of 2022 thereby assailing both the orders mentioned above, which was dismissed by the learned Tribunal vide order dtd. 5/4/2023.

(3.) After suffering the dismissal of his above referred Original Application, the petitioner has filed the present petition for quashing the order dtd. 5/4/2023 and also the order dtd. 10/1/2019 passed by respondent No.2 as well as the order dtd. 31/8/2022 passed by respondent No.2 and for directing the respondents to treat the petitioner on duty for the entire period of dismissal, pay him the salary along with increments etc. and restore him to his due place in the seniority on the basis of date of appointment.