VIJAI PRAKASH RAI Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned standing counsel.

(2.) The instant writ petition arises out of the order dated 26.9.2006 passed by the Commandant, 33rd Battalion, P.A.C. Jhansi, whereby the petitioner has been removed from service purportedly on the ground that certain allegations levelled against him, have been found proved in departmental proceedings conducted against him under Section 7 of the Police Act.

(3.) The facts giving rise to the present writ petition are that on 28.7.1995, the petitioner was produced in the orderly room of the 42nd Battalion, P.A.C., Naini, Allahabad before the Commandant of the Battalion for action in respect of an alleged act of misconduct committed by the petitioner. When the petitioner appeared in the orderly room concerned, the Commandant required the petitioner to explain his act of not proceedings for duties with his company when he was deputed for duties at post Rajruppur on 7.6. 1995.