AWADHESH BAHADUR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri H. G. S Parihar, learned Senior Counsel assisted by Ms. Meenakshi Singh Parihar, learned counsel for the petitioner and Sri Vinod Kumar Singh, learned Additional Chief Standing Counsel for the respondents State.

(2.) By the present petition, the petitioner has prayed for following reliefs:-

(3.) The brief facts of the case are that the petitioner was appointed as Constable in U.P. Police on 20/11/1976 and on 9/5/2006 the petitioner while posted at Reserve Police Line, Hardoi, was given custody of an accused to be produced before the Sessions Court at Hardoi. The petitioner had gone to Court of Sessions at Hardoi along with the accused Sunder Lal alias Sundariya on 9/5/2006. The accused Sunder Lal alias Sundariya had ran away from the custody of the petitioner. An FIR was lodged in case crime No.665 of 2006 under Sec. 224 IPC at PS Kotwali Sadar, district Hardoi against the accused Sunder Lal alias Sundariya. The petitioner was served the order dtd. 12/5/2006 by which the punishment order was passed under Rule 8 (2) (b) of the U.P. Police Officers of the Subordinate Rank (Punishment and Appeal) Rules, 1991 (hereinafter referred to as the Rules, 1991 and by the said order, the services of the petitioner were dismissed. The appeal preferred by the petitioner was also dismissed on 10/8/2006.