SHESH NARAIN AWASTHY Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) ORDER

(2.) THOUGH the order of termination of the Services of the appellant, who was working as a temporary Police Constable, passed on 27/5/1973 appears to be innocuous, we find that his services have been terminated without holding any disciplinary enquiry on account of the alleged active part that he took in the activities of the Unrecognised Police Karamchari Parishad. This is obvious from the entry made in the character roll of the appellant which reads thus:

(3.) THE appeals are disposed of accordingly.