MOHD NASEEM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Himanshu Gautam, learned counsel for the petitioner, Sri Vinod Kumar Singh, learned Additional Chief Standing Counsel for the State and perused the record.

(2.) By means of present writ petition, petitioner has prayed the following relief:-

(3.) The brief facts of the present case are that petitioner was recruited on 1/9/2006 on the post of Civil Constable after following the due procedure of selection alongwith medical examination. He was sent for training for a period of 9 months and after completing his training, he was posted as Constable in District Ambedkar Nagar. In pursuance of Circular dtd. 29/6/2007 issued by Director General of Police, all the police personnel recruited in the recruitment process of 2004 to 2007 were directed to be reexamined by the Medical Board. In pursuance of aforesaid circular, the petitioner was reexamined on 31/8/2007 and it was found by the Medical Board that the petitioner was suffering from colour blind. Thereafter the services of the petitioner was terminated by the impugned order dtd. 12/9/2007 passed by opposite party no.5/ Superintendent of Police, District Ambedkar Nagar. The petitioner challenged the said termination order before this Court at Allahabad by filing Writ-A N.31555 of 2016 ( Mohd. Naseem Vs. State of U.P. and others) . The same was decided vide order dtd. 14/7/2016. In the aforesaid writ petition, it was directed that the petitioner may make a representation before opposite party no.4/Superintendent of Police, Ambedkar Nagar and the same will be decided by the said authority. In pursuance of which petitioner preferred representation, the same was rejected by impugned order dtd. 5/9/2016 passed by opposite party no.4.