ABDUL MAJEED Vs. STATE OF J AND K

JUDGEMENT

(1.) THIS case has a chequered history. It seems that the petitioner is an unfortunate one. He came to be recruited as Constable in Jammu and Kashmir Armed Police in the year 1990, was posted at Narbal Bridge, Srinagar in the month of July, 1993 and in the intervening night 26th/27th July, 1993, militants are said to have stormed the said police post and took away/snatched away the weapons of the writ petitioner and other police officials, who were manning the post. It appears that the petitioner came to be dismissed from service vide order dated 04.02.1994, impugned in this petition.

(2.) THE petitioner has challenged the impugned order on various grounds taken in the memo of writ petition.

(3.) ADDITIONAL pleadings came to be filed on behalf of the writ petitioner by medium of additional affidavit on 06.03.2006. Respondents filed objections in response to the additional affidavit.