JAI PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Additional Chief Standing Counsel for the respondents.

(2.) By means of the present writ petition, the petitioner is challenging the part of paragraph 2 (1)(i) Government Order bearing no. 202014/D.U.S.-62 (M) 2008 (TC) dated 22.12.2011 as ultra vires and discriminatory and further seeking a direction in the nature of certiorari quashing the order dated 25.11.2013 passed by respondent no. 4.

(3.) The petitioner is a Constable,appointed in September, 1994.