AJIT SINGH Vs. STATE OF J&K AND ANR.

JUDGEMENT

(1.) Petitioner was terminated from service vide Order No. 120 of 2006 dated 01.08.2006, same was challenged by medium of SWP No. 1480/2008, decided on 18.03.2014, order of termination has been quashed. Respondents were given liberty to initiate enquiry and to conclude the same within a period of three months. In compliance whereof, petitioner is shown to have joined on 4th June, 2014, as is clear from the order dated 04.06.2014, issued by Senior Superintendent of Police, PTWS, Srinagar. Subsequent thereto, Enquiry officer has issued the Charge Sheet and finally has concluded the enquiry, based on which again order of termination impugned dated 23.06.2014 has been issued.

(2.) It is projected by the learned counsel for the petitioner that de hors the rules the entire process has been initiated in haste, jeopardizing the guaranteed rights of the petitioner. The enquiry has not been conducted in accordance with settled norms.

(3.) The petitioner is aggrieved of so called enquiry, charge sheet, second show cause notice dated 17.06.2014 and order of dismissal dated 23.06.2014 issued by respondent no. 2 on the grounds detailed out as under: