RAKESH SHARMA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of the present writ petition, petitioner has prayed for the following reliefs:

(2.) This is the second round of litigation. In first round of litigation the petitioner filed writ petition no. 2168 of 2015 (S/S), challenging the punishment order dated 26.08.2015 passed by the Superintendent of Police, Uttarkashi, which was disposed of by this Court on the ground of alternative remedy of Departmental Appeal. The present writ petition is being filed challenging the order passed by the Departmental Appellate Authority.

(3.) Brief facts of the case are that petitioner was initially appointed in the Uttarakhand Police on the post of Constable, (Civil Police) on 10.10.2001 after facing the due selection process. After completion of the training period, the petitioner was posted as Constable, Civil Police in Police Station Dalanwala, District Dehradun. Thereafter, in the month of September, 2008, petitioner was transferred and posted as Constable, (Armed Police) in District Uttarkashi. Thereafter, in the month of December, 2012, the petitioner was transferred to Civil Police and was posted as Constable in Police Station Barkot District Uttarkashi.