AB GAFFAR SHEIKH Vs. STATE OF J&K

JUDGEMENT

(1.) THE petitioner has challenged an order of the termination dated 5 -6 1988 passed by the respondent No. 2 whereby his services have been terminated retrospectively with effect from 12 -2 -1988 for bring absent from duty.

(2.) THE petition got admitted on 31 -5 -1989 respondent failed to appear, therefore, ex -part -e proceedings have been ordered against them vide order dated 188 -1989 and the petition ordered to be listed for hearing.

(3.) THE petition came up for hearing on 30 -7 -1990 when no body appeared for the respondents nor the counter has been filed. In the circumstances the petition is to be disposed of ex parte against the respondents.