GH AHMAD PAUL Vs. STATE

JUDGEMENT

(1.) ALL these petitions are being disposed of by this common judgment.

(2.) PETITIONERS were working as constables/SG constable/ Head Constable in the police Department. They were on guard duty at Yaripora Bridge which was allegedly damaged by militants on 30th and 31st March, 1994. They were consequently charged of negligence.

(3.) PETITIONERS version is that they had done their bit and had fired 437 rounds of ammunition and had also reported the matter to the police station, Anantnag on 31.3.1994. But all the same respondent No.3 directed respondent No.4 to dismiss them from service. They were later suspended from 1.4.1994 and were also directed to remain available in District Police, Anantnag to face the inquiry. But in the meanwhile respondent No. 4&5 in compliance to the directions of respondent No.3 passed order Nos. 277 and 36 of 1994 dated: 11.4.1994 discharging them from service in exercise of the powers under section 126 of the State Constitution.