RAM PRATAP SINGH Vs. STATE OF U P

JUDGEMENT

(1.) The petitioner seeks to assail the validity of the order dated 16.10.2008 passed by the respondent No.2 in terms of which he stood dismissed from service in exercise of powers conferred upon the said authority by the U.P. Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules 1991. The aforesaid order of punishment came to be imposed upon the petitioner on culmination of departmental proceedings initiated against him on the charge of having consummated a second marriage without the permission of the appropriate authority. The charge asserted that the aforesaid conduct of the petitioner was in violation of Rule 29 of the U.P. Government Servant Conduct Rules 1956. The order of termination also stood confirmed in appeal by the respondent No.3 vide his order dated 30.01.2009 and in revision by the respondent No.4 by his order dated 26.12.2009.

(2.) The undisputed facts, which emerge from the record, appear to be that the petitioner was appointed as a Constable in the Civil Police on 01.08.1972. During the course of his career, he rose to become a Head Constable and was drawing salary in the grade of Sub Inspector.

(3.) It appears that one Smt. Hausila Devi asserting herself to be the first wife of the petitioner made a complaint to the respondents alleging ill treatment having been meted out to her. It was at this stage that the petitioner having committed the misconduct of bigamy came to light.