ARVIND KUMAR SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Avinash Chowdhary, learned counsel for the petitioner and learned Standing Counsel for the State.

(2.) The petitioner, being aggrieved by order dated 16th January, 2020 passed by Respondent No.4 and order dated 25.1.2020 passed by Respondent No.3, by which his enrollment as Home Guard has been cancelled, has filed the instant petition. The impugned order was preceded by show-cause notices dated 21.11.2019 and 24.12.2019 calling upon him to show cause as to why his service as Home Guard should not be terminated as the respondents have come to know about the pendency of Criminal Case No. 119 of 2017 under Sections 147, 323, and 504 I.P.C against him. The petitioner submitted his reply stating that he was wrongly implicated.

(3.) The impugned order mentions above about the petitioner that petitioner has not submitted reply against the show cause notice, whereas the petitioner has submitted reply of notices dated 25.11.2019 and 24.12.2019 on 29.11.2019 and 08.01.2020, which are annexed as Annexure 6 and Annexure 8 to the writ petition respectively.