RAJESH PRATAP SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for petitioner and learned standing counsel for State-respondents.

(2.) Present petition has been filed seeking following relief:-

(3.) In the case of Shiv Shanker Lal (Supra), impugned order has been quashed on the ground that reason has not been recorded for conducting re-inquiry. Paragraph Nos. 9 & 13 of the said judgment is quoted below:-