DHIRENDRA KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ram Autar Verma, the learned counsel appearing for the petitioner-appellant and Sri Sandeep Mookerji, the learned standing counsel of the State of U. P.. representing the respondent Nos. 1. 2 and 4, at length and in great detail.

(2.) The appellant is a member of Uttar Pradesh Police. A disciplinary proceedings against his conduct is in contemplation and in the meantime he has been placed under suspension by the order dated 4th March. 2001.

(3.) Feeling aggrieved by the order of suspension and initiation of disciplinary enquiry, the appellant filed in this Court the Civil Misc. Writ Petition No. 10317 of 2001, Dhirendra Kumar v. State of U. P. and others.