SYEEDAN SHAFI Vs. STATE OF J&K

JUDGEMENT

(1.) THE writ petitioners, government servants, while working in District Anantnag have been dismissed from service by the Governor under Government order Nos. 538 -GAD of 1993 dated 25.6.1993, No. 540 -GAD of 1993 dated 26.6.1993 and No. 546 -GAD of 1993 dated 25.6.1993, in exercise of the constitutional power vested in him under section 126 (2) (c) of the Constitution of Jammu and Kashmir" hereinafter called the State Constitution". The recital of the order impugned in the individual writ petitions is of identical character, therefore, one of the impugned orders impugned in SWP No. 1326 of 1993 is reproduced as under: -

(2.) THESE orders have been challenged by the petitioners seeking to quash by issuance of writ of certiorari. Fourteen government servants have been dismissed from service and out of them three have filed the present writ petitions, which involved identical and common questions of facts and law and are being decided by this common judgment.

(3.) THE facts, pleadings and the grounds set out for challenging the impugned orders being common in all the writ petitions, for the sake of brevity, it is not necessary for me to repeat herein separately, the respective leading of the parties, in all the writ petitions as that would result in a needless duplication of facts and would serve no purpose other than that of useless burdening of the record of the judgment. I, therefore, propose to give a combine resume of the allegations and counter allegations, consisting the controversy between the parties, as they emerge from the Pleadings of the parties in all the three petitions.