SURENDRA NATH PANDEY Vs. STATE OF U P

JUDGEMENT

(1.) Heard Sri S.K. Mishra, learned counsel for the petitioner and the learned standing counsel for the respondent.

(2.) This writ petition has been filed challenging the order dated 3rd April, 2000 passed by the Respondent No.2 whereby the punishment awarded to the petitioner by the subordinate authorities withholding his integrity has been upheld.

(3.) Learned counsel for the petitioner submits that there is no provision in Rule 4 of the U.P. Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules 1991 for awarding punishment by withholding integrity and, as such, the order of punishment as upheld by the impugned order dated 3rd April, 2000 is wholly without authority of law. In support of his submissions he relies upon the judgment of this Court in Writ A No. 32261 of 2011, Surendra Kumar Singh Vs. State of U.P. and others dated 23rd September, 2013.