GH MOHD SHAH Vs. STATE OF J&K

JUDGEMENT

(1.) THE controversy in this writ petition lies in a very narrow compass. The petitioner was punished vide order No. 57 of 1976 dated 13 -12 -1976 whereby his absence from 16 -8 -1976 to 16 -9 -1976 was treated as leave without pay. In quick succession another order of punishment being Order No. 59 was passed against the petitioner on 14 -12 -1976 reverting him from selection grade warder in the scale of 240 -340 to the rank of Warder in the scale of 210 -300. The petitioner filed an appeal before respondent No. 1 on 24 -1 -1977 against the aforesaid orders. This appeal is yet to be disposed of by respondent No. 1. The petitioner has prayed that a writ of mandamus be issued to respondent No. 1 to dispose of the appeal expeditiously.

(2.) SEVERAL opportunities were granted to the respondent to file objections to the writ petition, but the respondent did not file the same with the result that its right to file objections was closed by order of this court dated 27 -12 -1977 when the case was fixed for arguments.

(3.) I have heard learned counsel for the parties and also gone through the record of the case.