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Mushtaq Ahmad Dar vs State Of J&K on 25 November, 2016

Bench: J. Chelameswar, Prafulla C. Pant

                                                         1

     ITEM NO.48                               COURT NO.4                     SECTION XVIA

                                  S U P R E M E C O U R T O F           I N D I A
                                          RECORD OF PROCEEDINGS

     Petition(s) for Special Leave to Appeal (C) No(s).                         2210/2014

     (Arising out of impugned final judgment and order dated 23/09/2013
     in LPA No. 250/2005 passed by the High Court Of Jammu&kashmir At
     Srinagar)

     MUSHTAQ AHMAD DAR                                                        Petitioner(s)

                                                        VERSUS

     STATE OF J&K & ORS                                                       Respondent(s)

     (with interim relief and office report)

     Date : 25/11/2016 This petition was called on for hearing today.

     CORAM :
                         HON'BLE MR. JUSTICE J. CHELAMESWAR
                         HON'BLE MR. JUSTICE PRAFULLA C. PANT

     For Petitioner(s)                 Mr.   Yashraj Singh Deora,Adv.
                                       Mr.   Shakeel Sarwarwani, Adv.
                                       Ms.   Priyadarshinee Singh, Adv.
                                       Ms.   Asmita Singh, Adv.

     For Respondent(s)                 Mr. Sunil Fernandes,Adv.
                                       Ms. Astha Sharma, Adv.
                                       Ms. Mithu Jain, Adv.

                         UPON hearing the counsel the Court made the following
                                             O R D E R

Pursuant to the order dated 23.11.2015, an inquiry was conducted against the petitioner and in the said inquiry, the petitioner was found guilty of certain charges and a penalty of forfeiture of certain increments and denial of entire backwages was inflicted upon the petitioner. However, the order dated 23.11.2015 mentioned earlier also made it clear that if any such adverse order Signature Not Verified Digitally signed by DEEPAK MANSUKHANI Date: 2016.11.28 16:42:09 IST Reason: were to be passed against the petitioner, it would be open to the petitioner to pursue appropriate remedies available to him in law.

In the circumstances, we do not see any reason to proceed with the special leave petition. The special leave petition is disposed of with liberty to the petitioner to pursue the remedies available to him under law.

(DEEPAK MANSUKHANI)                        (RAJINDER KAUR)
 AR-cum-PS                                  Court Master