VINOD KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Both above petitions are being heard and decided together as they raise common question of law and facts.

(2.) Heard learned counsel for the petitioner and learned Standing Counsel for the State respondents.

(3.) Learned Advocate appearing for the petitioner in Writ - A No.- 17855 of 2022 has argued that chargesheet that was issued to the petitioner leveling certain charges to set up in motion disciplinary proceedings, had no approval of the competent authority as per the U.P. Police Officers of Sub-ordinate Ranks (Punishment and Appeal) Rules, 1991 (hereinafter referred to as 'Rules, 1991'). This Court while entertaining this petition noted the ground raised by petitioner and directed that the disciplinary proceedings pursuant to the chargesheet in question shall abide by decision of the petition.