REEVAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri Sanjay Kumar Srivastava, learned counsel for the petitioner and Shri Anurag Verma, learned Additional Government Advocate representing the State-respondents.

(2.) These proceedings under Article 226 of the Constitution of India have been instituted purportedly in public interest. The petitioner is a dismissed employee of the State Government, who on the ground of certain misconduct, was dismissed from service while working as Jailor at District Jail, Moradabad.

(3.) The prayers made in the writ petition are as follow:-