HIRA LAL PANDIT Vs. STATE OF J&K

JUDGEMENT

(1.) The present petition has been preferred by the petitioner, seeking writ of certiorari, quashing Govt. Order No. 1273-GAD of 2016 dated 21.11.2016 whereby the petitioner has been prematurely retired from service w.e.f., 22.11.2016.

(2.) The basis on which the petitioner was compulsory retired from service was the registration of FIR against the petitioner bearing FIR No. 27/2014 P/S VOJ.

(3.) However, with a view to understand the background in the light of which the present controversy has arisen, it is necessary to give a few material facts in brief: