DINESH KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Mr. Vijay Gautam, the learned Senior Counsel assisted by Mis. Atipriya Gautam, the learned counsel for petitioner and the learned Standing Counsel representing respondents-1 to 5.

(2.) Challenge in this writ petition is to the order dtd. 13/5/2022 passed by respondent-4 i.e. the Senior Superintendent of Police, Meerut (Annexure 1 to the writ petition), whereby integrity of the petitioner for the year 2021 withheld by the respondent-4.

(3.) Mr. Vijay Gautam, the learned Senior Counsel contends that the issue as to whether the integrity of a police personnel can be withheld or not under the Service Rules is no-longer res-intgra. Learned Senior Counsel has relied upon the judgement of Single Bench of this Court in re: Surendra Kumar Singh Vs. State of U.P. and others, 2013 (11) ADJ 346 as well as the order of a learned Single Judge rendered in Writ-A No. 10597 of 2021 (Rajiv Kumar Tomar Vs. State of U.P. and 2 others). For ready reference order dtd. 26/8/2021 passed in aforementioned writ petition is reproduced herein under:-