BRIJENDRA SINGH Vs. STATE OF U P

JUDGEMENT

(1.) This Special Appeal is directed against the order dated 6.12.1993 passed by learned Single Judge dismissing the writ petition. The appellant-petitioner who was a constable in the U.P. Police filed writ petition challenging the order dismissing him from service dated 22.2.1992 passed by the Senior Superintendent of Police, Bulandshahr and the appellate order dated 30.10.1993 passed by the Deputy Inspector General of Police, Meerut Range, Meerut rejecting his appeal.

(2.) Heard counsel for the parties.

(3.) Since the order under challenge in the writ petition was the appellate order passed by the DIG, Meerut Range, Meerut, the same being quasi judicial order the present special appeal against the order dismissing the writ petition is not maintainable in view of the special provisions under Chapter VIII Rule 5 of the High Court Rules, 1952.