LAWS(J&K)-1996-3-9

STATE Vs. AB AZIZ SHEIKH

Decided On March 19, 1996
STATE Appellant
V/S
Ab Aziz Sheikh Respondents

JUDGEMENT

(1.) THROUGH the medium of this revision petition, the petitioner herein has sought the reversal of order dated 2 -5 -1994 passed by the learned District Judge, Srinagar; order dated: 11 -3 -1993 and 16 -10 -1992 passed by the learned Addl. District Judge, Srinagar and order dated: 30 -10 -1991 passed by the 1st. Additional Munsiff, Srinagar.

(2.) THE relevant facts of the case are as under: -

(3.) THE respondent herein has been working as Gardner in the J&K Tourism Department since 1972. For the purpose of preparation of his service record, he produced certificate issued by Dr. S. Habibullah, Assistant Surgeon which certified that he was born on 16 -4 -1934 and accordingly an entry was made.