STATE OF J&K Vs. SHABIR AHMED BHAT

JUDGEMENT

(1.) STATE -appellants have appealed to us to question writ Court judgment dated 14.08.1997 of a learned Single Judge of this Court quashing Government Order No.625 -GR of 1990 dated 04.05.1990 whereby, respondent - Shabir Ahmed, who had been working as Junior Engineer in Public Health Engineering Department was dismissed from service under Section 126(2) of Constitution of Jammu & Kashmir.

(2.) TO put briefly, facts leading to the filing of this appeal may be stated, thus;

(3.) A writ petition OWP No. 363/1990 was filed in this Court saying that the respondent -writ petitioner, who had been working as Junior Engineer on ad hoc basis in the Hydraulic Wing of -the Engineering Department of the State, was appointed as Junior Engineer vide Government Order No. PW -412 of 1988 dated 10.06.1988. His services were later terminated vide Order No. 625 -GR of 1990 dated 04.05.1990 on the ground that the Governor of the State of J&K had been satisfied that the activities of the writ petitioner were detrimental and prejudicial to the security of the State, which warranted his dismissal from service.