UNITED INDIA INSURANCE CO. LTD. Vs. MST. RIAZ

JUDGEMENT

(1.) Mr. Gulzar Ahmad Ganai, the original writ petitioner, who completed his sojourn on the planet earth during pendency of Letters Patent Appeal (LPA) (for short writ petitioner), had challenged order of his removal from service of the Appellant - Insurance Co. in SWP No.385/2005. The learned writ court allowed the writ petition and quashed the order of removal as also the Enquiry Report. Respondents were given liberty to initiate enquiry in accordance with rules occupying the field.

(2.) The Appellant - Insurance Co. challenged the said judgement in the LPA. The Letters Patent Bench returned a split verdict, which resulted in formulation of question, which is taken note of :

(3.) In view of the split judgement, the matter has been referred, for determination of the aforesaid question, to the third Judge.