BHAGWAN SINGH BAGHEL Vs. STATE OF U.P.

JUDGEMENT

(1.) This writ petition has been filed by the petitioner challenging the order dated 28.12.199 by which he has been removed from service.

(2.) Briefly stated, the facts of the case are that the petitioner was a permanent Constable in the U.P. Civil Police. He was appointed in the year 1981 and at the relevant time was posted at Gorakhpur on 22.12.1999. It is stated that the petitioner fell ill and he had to go home as he was suffering from dysentery and was on bed rest. On 25.12.1999 when he reported back for duty he was allowed to join his duties and he also marked his attendance upto 27.12.1999. Thereafter all of sudden the impugned order dated 28.12.1999 has been served upon the petitioner removing him from service by the competent authority exercising power under Rule 8(b) of the U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991.

(3.) I have heard Shri Arvind Kumar Singh-II, learned counsel for the petitioner and the learned standing counsel appearing for the respondents and have perused the documents on record.