JAI SHANKER Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Nar Singh Narain Verma, holding brief of Sri V. K. Singh, the learned counsel appearing for the petitioners, and Sri Sandeep Mukerji, the learned standing counsel of the State of U. P., representing the respondents, at length and in detail.

(2.) Sri Jal Shanker and Babu Ram, the erstwhile police constables of the State of U. P., faced departmental inquiry under Section 7 of the Police Act on the charge that while serving under the control of Superintendent of Police. G.R.P. at Moradabad, they were found absent from train guard duty which amounted to dereliction in performance of duty.

(3.) The inquiry culminated into finding holding the petitioners guilty and led to passing of the order dated 1st August, 1983, inflicting upon them the punishment of removal.