LAWS(ALL)-2024-9-18

BRAJESH KUMAR YADAV Vs. STATE OF U.P.

Decided On September 03, 2024
Brajesh Kumar Yadav Appellant
V/S
STATE OF U.P. Respondents

JUDGEMENT

(1.) Heard Sri S.K. Pathak, learned counsel for the petitioner and Ms. Deepshikha, learned Chief Standing Counsel-II for the State-opposite parties.

(2.) By means of this petition, the petitioner has prayed following reliefs:-

(3.) Learned counsel for the petitioner has drawn attention of this Court towards Annexure No.6 of the writ petition, which is a representation of the petitioner being filed under Rule 25 of the U.P. Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991 (hereinafter referred to as "the Rules, 1991") against five orders of punishment. The date of punishment orders are different i.e. orders dtd. 11/7/2014, 26/1/2017, 5/5/2018, 18/3/2019 and 27/4/2019. Learned counsel for the petitioner has stated that as per Rule 25 of the Rules, 1991, if any employee has not filed appeal, he/she may prefer his/her representation under Rule 25 of the Rules, 1991 and direction may be issued to the competent authority to decide the representation of the petitioner.