SANJAY SINGH Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) MR . Bhupesh Kandpal, learned counsel for the petitioner.

(2.) MR . Dinesh Gahatori, standing counsel for State of Uttarakhand / respondents.

(3.) IT is pleaded that impugned order dated 06.01.2009 and 02.09.2009 are illegal and arbitrary. It is further pleaded that the authorities have terminated the services of Petitioner without issuing any charge -sheet and affording opportunity of hearing to him. Learned Counsel for the Petitioner further contended that co -accused Brij Mohan Kumar filed writ petition No. 1069 of 2009 (SS) before this Court and this Court vide judgment and order dated 18.11.2010 allowed the petition and quashed the order dated 06.01.2009 and 02.09.2009 passed by Senior Superintendent of Police, Dehradun and IG, Garhwal Region, Dehradun respectively.