STATE OF U.P. Vs. RANDHIR SINGH

JUDGEMENT

(1.) The State of Uttar Pradesh has preferred this appeal against the judgment and order of the learned Single Judge dated 3.10.2013 passed in Writ - A No. 27940 of 2010.

(2.) We have heard learned Standing Counsel for the appellants and Mr. Vijay Gautam, learned counsel for the respondent-petitioner.

(3.) Facts in short leading to the present appeal are as under: The petitioner before the High Court, namely, Sri Randhir Singh was employed as police constable in U.P. Police service. It is not in dispute that the service conditions of the police officers of the rank to which the petitioner belongs are regulated under the provisions of the Uttar Pradesh Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991 (hereinafter referred to as 'Rules of 1991').