AJIT KUMAR SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard learned Counsel for the petitioner and Sri Pankaj Rai, learned Additional Chief Standing Counsel for the State-respondents. By means of the present writ petition, the petitioner has prayed for a writ, order or direction in the nature of certiorari quashing the impugned orders dated 14.12.2006, 31.7.2007 and 31.12.2007 passed by the respondent Nos. 4, 3 and 2 (Annexure Nos. 7, 9 and 10 to the writ petition).

(2.) The brief facts give rise to the present writ petition are as follows: The petitioner was posted at Police Station Ubhawan District Ballia as Station House Officer. On 17.8.2005 during the course of gram panchayat elections at Booth No. 154 two rival female candidates had started quarreling with each other and created chaos at the Booth. As per record, some person had informed to the District Control Room, Ballia and immediately police had apprehended two persons from each warning factions and a case was registered for misplacement of some ballot papers.

(3.) Due to occurrence of the said incidence, the Superintendent of Police had warned the petitioner vide order dated 30.11.2005 and observed that the same may also be placed in his service record.