STATE OF UTTAR PRADESH Vs. DHIRENDRA SINGH YADAV

JUDGEMENT

(1.) Heard Shri T.B. Pandey, learned Standing Counsel for the appellants and Shri Tarun Agrawal, learned Senior Counsel assisted by Shri Prashant Mishra, learned counsel for the contesting respondent.

(2.) The present intra court appeal is directed against the judgment and order dtd. 27/2/2025 (corrected vide order dtd. 27/2/2025) in Writ-A No. 18987 of 2023. The writ court has allowed the writ petition and has quashed the order of dismissal of the contesting respondent from the post of Inspector, Civil Police dtd. 16/2/2015 and the order of appellate authority dtd. 16/7/2015 dismissing the appeal. The learned Single Judge has placed reliance on the judgments of this court in Writ-A No. 4422 of 2015 (Vishwanath Vishwakarma v. State of U.P. 2023 (10) ADJ 473) and Writ-A No. 25901 of 1996 (Arun Kumar Shukla v. State of U.P. and others 2018 (2) ADJ 353) in allowing the writ petition. The judgment and order of learned Single Judge, being a brief one, is reproduced below, for ease of reference:

(3.) The facts in brief necessary for disposal of the instant appeal are as follows: