STATE OF UTTAR PRADESH Vs. ONKAR YADAV

JUDGEMENT

(1.) Delay condoned.

(2.) Special leave granted.

(3.) Onkar Yadav and Ram Narayan Yadav respondents in the appeal herein, were selected and appointed as Deputy Superintendents of Police in the State of uttar Pradesh. While they were undergoing training at the Police Training college, Moradabad, their services were terminated on 31/7/1981. The orders of termination were passed during the period of probation without assigning any reason. The respondents challenged the orders of termination by way of a writpetition before the Allahabad High court. The High court allowed the petition and set aside the orders of termination.