HEM RAJ Vs. STATE OF JAMMU AND KASHMIR

JUDGEMENT

(1.) An order of suspension passed against the petitioners is being challenged in these two writ petitions.

(2.) The order of suspension has been placed on record as annexure P-1. This was passed on 30th of May 1997. This pertains to 10 persons. The name of the two petitioners figure at serial No. 6 and 10. As the challenge is being made on similar grounds, therefore, it has been thought apt to dispose of the two petitions by this common order.

(3.) The facts in SWP No: 937 of 1997 are as under: