UNION OF INDIA, THROUGH SECRETARY TO GOVERNMENT OF INDIA, MINISTRY OF HOME AFFAIRS DEPARTMENT, CGO COMPLEX, LODHI ROAD, NEW DELHI & ORS. Vs. FAROOQ AHMAD MALIK S/O ABDUL GANI MALIK R/O TANJIMULLA CHATTERGUL TEHSIL SHANGUS, DISTRICT ANANTNAG, KASHMIR

JUDGEMENT

(1.) These appeals are filed against the orders passed in SWP no. 1352/2009 dated 14.03.2014 and SWP no. 1373/2009 dated 13.02.2014 allowing the writ petitions filed by the respondents in these appeals.

(2.) The respondent in LPA no. 128/2014 was enrolled as Constable (General Duty) in Central Reserve Police Force and allotted No. 973360351. A criminal case was registered against him in FIR no. 40/2008 on the file of Police Station Achabal under Sec. 22 of the Narcotic Drugs and Psychotropic Substance Act (NDPS Act).

(3.) The respondent in LPA no. 129/2014 also joined as Constable (General Duty) in Central Reserve Police Force and was allotted No. 973360333. He was also involved in a criminal case registered in FIR no. 40/2008 on the file of Police Station Achabal under Sec. 22 of the NDPS Act.