AKHILESH KUMAR Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned counsel for the respondent.

(2.) By means of present writ petition, the petitioner has prayed to issue a writ, order or direction in the nature of certiorari quashing the impugned order dated 23.04.2010, passed by the respondent no.2, order dated 19.02.2010, passed by the respondent no.3 as well as the order dated 19.01.2010 passed by the respondent no.4, by which the services of the petitioner had been terminated.

(3.) The brief facts giving rise to the present writ petition that the petitioner was appointed on the post of constable (armed police) on 01.08.1989, and finally the petitioner was transferred on 11.09.2008 in District Lalitpur on the post of constable (armed police) and he continue their up to 19.01.2010.