DHARMENDRA KUMAR RAI Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri Anil Kumar Vajpayee for petitioner and learned Standing Counsel.

(2.) Under the directions of this Court, the Standing Counsel has produced the original record relating to the dismissal of petitioner's services.

(3.) The petitioner was enrolled as Constable in Civil Police in 1987. At the relevant time in the year 1997-98, he was posted as Security Guard/Gunner to Mohammad Shami, who was at one time Block Pramukh, Mau Aima, District Allahabad. The petitioner was dismissed from service by the order dated 3.1.1998 passed by Senior Superintendent of Police, Allahabad in exercise of powers under Rule 8 (2) (b) of the U.P. Police Officers' of Subordinate Ranks (Punishment and Appeal) Rules 1991 (in short the Rules of 1991). The order was challenged in Writ Petition No. 1366/1998, which was allowed by this Court on 12.12.2000 and while setting aside the dismissal order, the Senior Superintendent of Police, Allahabad was directed to decide the matter afresh, and to give reasons on account of which it was not reasonably practical to hold a deparmental enquiry.