HEMRAJ SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Ashwani Mishra, Advocate, learned Counsel appearing on behalf of the petitioner and Sri Ajay Bhanot, Advocate, learned Standing Counsel representing the respondents.

(2.) Hemraj Singh, petitioner was employed in the Police Department of the State of U.P. He was appointed in the year 1979; after having completed training, he was given regular charge. The petitioner claims that he was repeatedly given certificates of appreciation for his exemplary services and in support of which, he has filed certain documents as Annexure-1 to the writ petition. He got 'B' certificate from NCC issued by the Defence Ministry in the year 1978 (Annexure- 2 to the writ petition). He completed annual training camp and was given certificate in the year 1977-78. He also possesses certificates issued by Director General, National Cadet Corps (Annexures-5 and 6 to the writ petition).

(3.) It is contended that while performing his official duty with dedication and devotion, he was given 60 cash awards and 70 letters of appreciation endorsed in his charactej roll. He also received honour marks awarded on 26.1.1998 and there is no adverse entry in his character roll. He also pleads that there is no enquiry pending against him (vide Paras 10 and 11 of the writ petition).