ILYAS ALI Vs. STATE AND ORS.

JUDGEMENT

(1.) ORDER No. 274 of 2002 dated 14.08.2002, is called in question, in this petition.

(2.) PETITIONER was selected and appointed as constable in J&K Police Department in District Police (Executive) Kargil in special on spot recruitment drive on 28th August 2000 along with many other candidates vide PHQ selection letter No. On spot/34191 -93 dated 01.09.2000. The formal appointment order could not be issued in favour of the petitioner as he was found to be overage. Matter was taken up with the competent authority and sanction was accorded for relaxation of upper age limit by two years seven months and twenty five days in favour of petitioner as on 1st Jan. 2000. The petitioner was, accordingly, appointed as constable in the pay scale of 2750 -70 -3800 -75 -4400 vide order dated 22nd March 2001. The petitioner was deputed to Police Training School (PTS) Manigam to undergo nine months Basic Recruitment Training Course (BRTC) and Was accordingly relieved from the office of the Superintendent of Police District Kargil on 29th March 2001. The petitioner was reverted back to Kargil for his unauthorized absence from duty from 26th April 2001 by Pr. PTS Manigam vide order dated 15th May 2001. The petitioner/constable reported in the District Police Lines (DPL) Kargil on 18th June 2001 after unauthorized absence of fifty three days. The petitioner was allowed to join PDL Kargil to facilitate conducting of the departmental enquiry. The petitioner again absented himself on the dates shown below:

(3.) 06.10.2001 to 23.11.2001