LARENSH SHANKHWAR Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Sri Larensh Sankhwar, petitioner in person and Sri P.K. Srivastava, learned Additional Chief Standing Counsel.

(2.) By means of these above two petitions filed under Article 226 of the Constitution, petitioner has questioned the order passed by the disciplinary authority dtd. 27/3/2019 imposing penalty in the nature of dismissal from service, the order passed by appellent authority dtd. 20/8/2019 affirming the order of punishment and so also the order dtd. 24/2/2020 passed by the authority dismissing the revision petition and also the order dtd. 19/5/2022 passed by the Additional Chief Secretary, Home (Police) Department U.P. Shasan, District Lucknow rejecting further review petition.

(3.) Petitioner has raised following substitution while questioning the orders impugned: