MANZOOR AHMAD SHEIKH Vs. STATE OF J&K

JUDGEMENT

(1.) HEARD

(2.) THE petitioner has challenged his order of suspension No. 22/DCK/V -l dated 19 -11 -1996(Annexure -P3) on the following averred grounds: -

(3.) THE petitioner is a guard on substantive basis in Sales Tax Department. On 18 -10 -1996 the petitioner was apprehended by the Police Station Shergari in the kidnapping case of a girl with whom petitioners brother nazir Ahmad was to marry.