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State Of J&K Through Principal ... vs Wali Mohd Ganai
2025 Latest Caselaw 1534 J&K

Citation : 2025 Latest Caselaw 1534 J&K
Judgement Date : 27 May, 2025

Jammu & Kashmir High Court

State Of J&K Through Principal ... vs Wali Mohd Ganai on 27 May, 2025

Author: Rajnesh Oswal
Bench: Rajnesh Oswal
                                                                         2025:JKLHC-JMU:1480-DB


                                           Sr. No. 23
      HIGH COURT OF JAMMU & KASHMIR AND LADAKH
                      AT JAMMU

CJ Court


Case: LPA No. 85/2019
      CDLSW No. 68/2018


State of J&K through Principal Secretary ...Petitioner(s)/Appellant(s)
to the Govt.
                  Through: Mrs. Monika Kohli, Sr. AAG

                                  v/s
Wali Mohd Ganai                                       .... Respondent(s)

Through:                         Mr. Rahil Raja, Advocate
                                 Mr. Ajay Kumar Gandotra, Advocate

CORAM:      HON'BLE THE CHIEF JUSTICE
            HON'BLE MR. JUSTICE RAJNESH OSWAL, JUDGE.
                               ORDER

27.05.2025

1. Initially, the services of the respondent were terminated on account of

unauthorized absence from Battalion (JKAP 9th Bn.). The order of

termination of services was quashed in a writ petition bearing SWP

No. 1616/2019 vide order dated 11.02.1999, and thereafter the

respondent was reinstated into service in terms of order No. 493 of

2000 dated 17.07.2000. The respondent was subsequently placed

under suspension vide order dated 27.09.2002 on account of getting

higher pay as Selection Grade Constable w.e.f. 01.06.1992, whereas

no such order in respect of his promotion to the rank of Selection

Grade Constable was available on the records of JKAP 9th Bn.

Thereafter, departmental inquiry came to be initiated against the

respondent. The matter was also referred to the Crime Branch,

2025:JKLHC-JMU:1480-DB

Srinagar and FIR No. 42 of 2003 under Sections 467, 471 & 120 RPC,

read with Section 5(2) of the J&K Prevention of Corruption Act came

to be registered against the respondent by then Commanding Officer

of the Battalion. The investigation ultimately culminated into filing of

the challan against the accused persons including the respondent,

which is pending before the competent court of law.

2. The respondent challenged his aforesaid suspension order through the

medium of writ petition bearing SWP No. 2773/2002. The learned

Single Judge vide judgment dated 14.11.2008 held the respondent

entitled to subsistence allowance as "Selection Grade Constable" and

directed for conclusion of enquiry within a period of three months and

on failure thereof, the order of suspension was deemed to have been

revoked. In compliance to the directions of the Court, the respondent

was reinstated into service vide order dated 30.09.2009 and fresh

inquiry was ordered. Inquiry culminated into the submission of

inquiry report dated 19.08.2010 and order of acceptance dated

15.01.2011.

3. The respondent filed yet another writ petition bearing SWP No. 137 of

2011, thereby impugning the inquiry report dated 19.08.2010 as well

as order of acceptance dated 15.01.2011 and also sought a direction to

the appellants to allow him to continue as "Selection Grade

Constable" in the J&K Armed Police in terms of APHQ's Order No.

400 of 1992 dated 11.06.1992 with all the consequential benefits.

4. The writ petition came to be disposed of by the learned Single Judge

vide order dated 08.02.2018 in terms of the following directions:

2025:JKLHC-JMU:1480-DB

"In the preceding analysis, impugned inquiry report dated 19.08.2010 as well as order dated 15.01.2011 passed by respondent No. 4, by which inquiry report was accepted by the disciplinary authority, are hereby quashed. In view of the fact that the petitioner has been re-instated on the post of Selection Grade Constable, needless to say that he is entitled to salary for the post of Selection Grade Constable.

It is made clear that payment of salary to the petitioner on the post of Selection Grade Constable shall be subject to the result of criminal case, which is pending against him as well as Departmental inquiry which may be initiated against the petitioner after conclusion of the criminal case, in accordance with Rule 138(2) of the J&K Police Rules, 1960."

5. Appellants through the medium of this intra-court appeal have

impugned the order dated 08.02.2018 passed by the learned Single

Judge on various grounds, including the one that enquiry was

conducted in accordance with law and the order of promotion dated

11.06.1992 was fake order.

6. Mr. Rahil Raja, learned counsel for the respondent has submitted that

the respondent has already superannuated during the pendency of this

intra-court appeal, as such, at this stage it is not permissible for

appellants to conduct fresh enquiry in terms of order of acceptance

dated 15.01.2011, even if the appellants succeed in this appeal. He has

further submitted that he has instructions to submit before this Court

that the respondent shall not lay any claim to the post of Selection

Grade Constable on the basis of alleged forged order of promotion

dated 11.06.1992, but as in terms of order dated 15.01.2011,

Additional DGP AP/M&O was requested to consider the case of the

respondent for next promotion, as and when the same becomes due to

him in accordance with promotion rules, the appellants be directed to

consider the same.

2025:JKLHC-JMU:1480-DB

7. In response thereto, Mrs. Monika Kohli, learned Sr. AAG has

submitted that the appellants are ready to consider the claim of the

respondent for next higher post in accordance with the order dated

15.01.2011. She has also submitted that the trial in the above-

mentioned FIR is still pending.

8. As the parties have agreed for the settlement of the dispute, this intra-

court appeal is disposed of in terms of the following directions:

i) The respondent shall be paid dues and the pensionary benefits, as

payable to him for the post of Constable in accordance with the

prevalent rules.

ii) The appellants shall consider the claim of respondent for next

promotion from the post of Constable in accordance with rules in

terms of order dated 15.01.2011, which the respondent would

have otherwise earned in the normal course. For any further

grievance, the respondent shall be at liberty to avail appropriate

remedy as available under law.

iii) The abovementioned benefits shall remain subject to the outcome

of criminal trial in FIR No. 42 of 2003 under Sections 467, 471

& 120 RPC, read with Section 5(2) of the J&K Prevention of

Corruption Act, registered with P/S Crime Branch.

9. The appeal is, accordingly, disposed of.

                          (RAJNESH OSWAL)               (ARUN PALLI)
                             JUDGE                      CHIEF JUSTICE
Jammu
27.05.2025
Karam Chand/Secy.
                     Whether the order is speaking: Yes/No
                     Whether the order is reportable: Yes/No
 

 
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