MOHD FARMAN Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Amit Bose, learned Senior Advocate assisted by Sri Abhishek Bose, learned counsel for the petitioner and learned Standing Counsel for the State-respondent.

(2.) By means of first writ petition, the petitioner has assailed the Circular dated 26.10.2020 issued by the Director General of Police, U.P. Lucknow (Annexure No.01) whereby the guidelines have been issued in respect of wearing proper uniform and proper appearance warranted for the member of disciplined force.

(3.) The petitioner has also assailed the suspension order dated 05.11.2020 passed by Deputy Inspector General of Police/Senior Superintendent of Police, Ayodhya (Faizabad) (Annexure no.02) whereby the petitioner has been placed under suspension in contemplation of departmental inquiry for the reason that the petitioner despite being the member of disciplined force is maintaining his beard and despite the specific direction being issued by the superior authority to shave the beard he did not follow such direction.