SAURABH YADAV Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Ashish Mishra alongwith Sri Jitendra Kumar Singh, learned counsel for the petitioner and learned Standing Counsel for the State-respondents.

(2.) Present petition has been filed with the following prayers:-

(3.) Brief facts of the case are that pursuant to the advertisement dtd. 29/11/2018, he had applied for the post of Jail Warder (Male) & Constable Mounted Police in U.P. Police Department Direct Selection-2018. Final result was published on 1/7/2021 and petitioner was declared successful. On 9/8/2021, he called for document verification as well as submission of notary affidavit. After verification, he was issued appointment letter on 8/9/2021. Thereafter, petitioner has submitted his joining as Jail Warder in District Jail, Pratapgarh on 13/9/2021. Letter was issued by the Senior Superintendent, Central Jail, Naini, Prayagraj on 28/2/2022 to the Superintendent of Police, Azamgarh asking about the status of final report dtd. 30/1/2021 submitted in favour of petitioner. Thereafter, petitioner was issued show cause notice dtd. 21/7/2022 seeking written explanation for not disclosing about the FIR No.233 of 2020 under Sec. 3/4 of Prevention of Damage to Public Property Act, 1984, Police Station- Jahanaganj, DistrictAzamgarh. Petitioner has submitted specific reply that petitioner was having no knowledge about the registration of aforesaid F.I.R. against him. In the said matter, police authorities have ultimately submitted final report on 30/1/2021. Meanwhile, without considering the reply of petitioner, he was terminated from service vide order dtd. 14/10/2022. Hence the present writ petition.