JITENDRA KUMAR Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard learned counsel for the petitioner and learned Standing Counsel for the respondents no. 1 to 3.

(2.) Under challenge is the dismissal order dtd. 24/5/2019, a copy of which is annexure 1 to the writ petition.

(3.) The short argument as raised by learned counsel for the petitioner is that a perusal of the impugned dismissal order would indicate that it is alleged that the petitioner secured appointment in the department on the post of Constable by submitting a fake caste certificate consequently by following the provisions of Rule 8(2)(b) of U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 (hereinafter referred to as the Rules, 1991) as it is not reasonably practicable to hold an inquiry, hence, without holding an inquiry, the petitioner has been dismissed.