Jammu & Kashmir High Court
Amit Jandial vs State Of J&K; And Ors. on 3 March, 2018
Author: Alok Aradhe
Bench: Alok Aradhe
HIGH COURT OF JAMMU AND KASHMIR
AT JAMMU
SWP No.696/2011, along with connected MP.
Date of order: 03.03.2018
Amit Jandial Vs. State of J&K & others
Coram:
Hon'ble Mr. Justice Alok Aradhe, Judge
Appearing counsel:
For Petitioner/appellant(s) : None.
For respondent (s) : Mr. H. A. Siddiqui, Sr. AAG.
Record for the purpose of admission perused. In this petition, the petitioner, inter alia, has assailed the validity of order dated 05.10.2009 by which the respondents have placed the petitioner under suspension.
When the matter was taken up today, learned senior Additional Advocate General submitted that the petitioner was placed under suspension on account of a criminal case against him in which vide judgment dated 24.01.2011 passed by the Sub Judge, Jammu, the petitioner has been acquitted. It is further submitted that in case the petitioner is still continuing under suspension, suitable order for revocation of the suspension shall be passed.
In view of the aforesaid submissions of the learned senior Additional Advocate General, the petition is disposed of with the direction to the respondents to take steps for issuing the order for revocation of the suspension of the petitioner, if not already taken, within a period of one month from today.
With the aforesaid directions, the writ petition is disposed of accordingly, along with connected MP.
(Alok Aradhe) Judge Jammu 03.03.2018 Surinder Page 1 of 1