ABDUL RASHID LONE Vs. STATE

JUDGEMENT

(1.) In two earlier writ petitions i.e. SWP No. 1364/2007 and SWP No. 1022/2011 decided on 4/5/2010 and 29/9/2011 respectively, the petitioner herein is stated to have figured as petitioner along-with others.

(2.) The Court, in SWP No. 1364/2007 in terms of the order dtd. 4/5/2010, after noticing the stand of the parties, made the following observations and directions:-

(3.) In another writ petition bearing SWP No. 1022/2011 decided on 29/9/2011, the respondents were given opportunity to provide copy of the enquiry report to all the petitioners therein within one week. Same was disposed of with the following directions accordingly:-