MOHD SHAFI Vs. STATE OF J&K

JUDGEMENT

(1.) BOTH these writ petitions raising identical issues of fact and law are being disposed of by this common judgment. The writ petitioners in these petitions were appointed as constables in these petitions were appointed as constables in the Police Force and were deputed for Police training at Police Training College Udhampur.

(2.) ACCORDING to writ petitioner in SWP NO. 1018 of 1989, he was treated unauthorisedly absent for 30 days by the Director -cum -Principal of Sher -i -Kashmir Police Training College, Udhampur and was ordered to be reverted to his parent district without taking examination of the training, though he had completed nine months course. Feeling aggrieved, the petitioner cliams to have filed writ petition No. 810 of 1989 in this court wherein the impugned order in the petition was stayed, but even then respondent No.3 proceeded to discharge him from service by order No. 33 of 1989 dated 15.06.1989.

(3.) ACCORDING to writ petitioner in SWP No. 3203 of 1992 on hearing about the sudden ailment of his father, he returned to home on 17.11.1992 and after ten days i.e. on 27.11.1992 when he reported back, respondent No.3 did not allow him to join. Then he submitted an application to respondent No.2 explaining the circumstances in which he had abandoned his training in the College. He was eventually removed from service by order NO. 2170 of 1992 dated 14.12.1992 passed by respondent No.2.