RAVI KUMAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Ishir Shripat, Advocate holding brief of Ms. Atipriya Gautam, learned counsel appearing for the petitioner along with Sri Laxmikant Trigunait and Sri Irfan Ahmad Malik, learned counsels appearing on behalf of the petitioner in the connected writ petitions, Sri Sushil Kumar Pal, learned Additional Chief Standing Counsel, Sri Pramod Kumar Srivastava, learned Additional Chief Standing Counsel, Sri Ram Swaroop Umrao, learned Standing Counsel and Sri Girish Chand Tiwari, learned Standing Counsel appearing for the State.

(2.) Petitioner through this writ petition has assailed the order dtd. 2/4/2022 passed by the Senior Superintendent of Police, Aligarh whereby punishment of 'censure' has been imposed against him. Petitioner through this writ petition has also challenged the order dtd. 7/7/2022 whereby appeal filed against punishment order dtd. 2/4/2022 has been rejected and further order dtd. 13/9/2022 whereby revision filed by the petitioner has been dismissed.

(3.) This writ petition was earlier heard by a learned Single Judge of this Court and the order dtd. 1/12/2022 has been passed whereby learned Single Judge expressed his respectful disagreement with the ratio of a judgement and order dtd. 3/1/2022 rendered by another learned Single Judge of this Court in Writ-A No. 18299 of 2021 (Pradeep Kumar Asthana Vs. State of U.P. and others) and thereby had framed the issue and requested Hon'ble The Chief Justice of this Court to constitute a larger Bench for deciding the said issue.