STATE OF J&K Vs. M ANAWAR HUSSAIN

JUDGEMENT

(1.) AN order of suspension passed by the appellant -state Government was subject matter of challenge in the writ petition. This order was passed on 27th Feb, 97. Among other events which have been recounted in this order it also recites as under: -

(2.) THE above order as indicated above was subject matter of challenge in the writ petition. The learned Single Judge of this court came to this conclusion that the above order does not fall within the parameters of Rule 31 of the J&K Classification, Control & Appeal, Rules 1956. The reason given was that this order does not indicate whether any inquiry against conduct or misconduct of the respondent -writ petition was pending or in contemplation.

(3.) THE portion which has been quoted above makes it apparent that a preliminary inquiry was conducted. A prima -facie conclusion was arrived at. After recording this conclusion, further action was taken. Respondent -writ petitioners were suspended.