TEERATH RAJ YADAV Vs. STATE OF U P

JUDGEMENT

(1.) By means of this writ petition, the petitioner has sought a writ in the nature of certiorari for quashing of the impugned order of suspension dated 18.11.2009 contained in Annexure No. 1 to the writ petition as well as a writ in the nature of mandamus commanding the opposite parties to reinstate the petitioner in service with all consequential benefits.

(2.) The petitioner was appointed as Constable of Civil Police in the year 1976. Later on, he was promoted to the post of Head Constable. He was provided selection grade as well as promotional grade of Head Constable vide order dated 22.2.2002. He was promoted to the post of Sub-Inspector of Civil Police (Special Category) vide order dated 30.6.2007passed by Deputy Inspector General of Police (Establishment), Police Headquarters, U.P., Allahabad for and on behalf of Deputy Inspector General of Police, U.P., Lucknow which was communicated to the petitioner by Senior Superintendent of Police, Lucknow. The petitioner joined on the promoted post on 11.7.2007 and since then he is continuing on the post of Sub Inspector of Civil Police (Special Category).

(3.) The petitioner alongwith five other police officials have been placed under suspension by the impugned order dated 18.11.2009 on the allegation that on 12.10.2009 a raid was made in villages Sonai, Kanjera and Nahar Ka Purwa and seven persons were arrested along with equipment, raw material and unauthorised liquor under the provisions of Excise Act. During inquiry from villagers it was revealed that unauthorised liquor was being prepared in that village from long time with the collusion of police employees deputed in the beat.