ABDUL MAJID WANI Vs. STATE OF J&K

JUDGEMENT

(1.) In this writ petition, notice dated 16.11.2015 and 17.12.2015 are called in question.

(2.) In terms of notice/summons dated 16.11.2015, the petitioner has been asked to file his comments personally or through a duly authorised person before the Commission on 01.12.2015 at 10.00 a.m. The petitioner has also been asked that in the event he decides to defend himself, then he shall submit his comments/statement of defence along with accompanying documents and a list of witnesses upon which he intend to rely upon.

(3.) Through the aforesaid notice, petitioner was further informed that on his failure of filing comments before the Commission on the date and time fixed, it shall be legally presumed that he has nothing to say about the allegations levelled against him and the Commission without holding further enquiry will submit its report to the competent authority for the proposed action to be taken against him.