SHABIR AHMED Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) This writ petition primarily seeks quashing of Order No. 158 of 1999 dated 28.4.1999 issued by the Sr. Superintendent of Police, Border, Jammu herein respondent No. 5, whereby petitioner 's overstayed leave period from 28.10.1998 to 25.01.1999 has been treated as on Earned Leave and annual increment of the petitioner has been ordered to be stopped for six months,

(2.) Heard. I have perused the record.

(3.) Background facts, briefly, arc these :