SALLU BAJ Vs. STATE OF U.P

JUDGEMENT

(1.) Heard Shri Vijay Gautam, learned counsel for the petitioner and learned Standing Counsel for the respondents.

(2.) These are two connected writ petitions filed by the same petitioner and, hence, are being decided by this common judgment.

(3.) By means of Writ Petition No. 27252 of 2010, challenge has been made to the notice dated 21.04.2010 issued to the petitioner to show cause why the appointment obtained by him fraudulently and illegally be not cancelled. Writ Petition No. 56069 of 2011 has been filed challenging the order dated 01.06.2010 passed by the Commandant, 15th Battalion, PAC, Agra cancelling the appointment as well as orders dated 04.05.2011 and 30.08.2011 dismissing the appeal and revision.