BILAL AHMAD BANGROO Vs. STATE OF J&K

JUDGEMENT

(1.) THIS original side appeal is directed against judgment dated 25 -11 -2005 of a learned Single Judge of this Court, whereby appellants SWP No.1167/2004 questioning order No. 172 of 2002 dated 23 -04 -2002 of Superintendent of Police, Kulgam, was dismissed.

(2.) FACTS leading to the filing of this appeal, may be summarized thus:

(3.) BILAL Ahmad Bangroo was appointed as Constable in Jammu and Kashmir Police in District Srinagar, vide Inspector General, Jammu and Kashmir Police, Kashmir Zone, Srinagars Order No.66 (c) of 1999 dated March 16, 1999. This does not appear to be a regular appointment. However, after a gap of few months, appellant appeared and qualified all requisite tests for appointment as Constable and was, accordingly, so appointed vide Government Order No.437 of 1999 dated 07 -05 -1999. The appellant appears to have been transferred after about one and a half year to District Police Lines, Kulgam. It further appears from the records that the appellant did not join his new place of posting for a considerable period, whereafter Superintendent of Police, Kulgam, issued order No.172 of 2002 dated 23 -04 -2002 after recording his satisfaction that the appellant had not proved to be a good police official especially during his probationary period.