SITA RAM Vs. STATE OF J & K

JUDGEMENT

(1.) Petitioners came to be suspended in pursuance of order passed by the Inspector General of Police Traffic Jammu. The order so passed on 29th of June 1998 reads as under :

(2.) Petitioners submit that they were not supposed to regulate the traffic when accident took place. It is submitted that place where accident took place does not fall within area of operation of the petitioner. Requisite averments are made in para 4 of the petition.

(3.) Objections have been preferred on behalf of respondent No. 5. Reply given in para 4 of the objections reads as under :-