NAVEEN KUMAR Vs. STATE OF UTTARAKHAND & OTHERS

JUDGEMENT

(1.) By means of this petition, petitioner seeks following reliefs:

(2.) Learned counsel for the petitioner submits that petitioner was appointed as Constable in Civil Police in the year 1986 and was posted in District Pauri till 18.11.2004.

(3.) Petitioner is aggrieved by the order dated 18.11.2004 passed by respondent no. 4 (Superintendent of Police, Pauri Garhwal), whereby, punishment of removal from service was imposed on him. Petitioner has also challenged the order dated 07.03.2005 passed by the Deputy Inspector General of Police, Garhwal Division and the order dated 08.06.2005 passed by Upper Police Mahanirikshak, Police Head Quarters, Dehradun.