HEMADUL HASAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner was appointed as a Constable in the Provincial Armed Constabulary in the year, 2003. The services of the petitioner were terminated by order dated 06.10.2005 passed by Commandant of VIIIth Battalion P.A.C., Bareilly on the footing that the petitioner had entered an incorrect date of birth in his service record by submitting a fabricated document in support of his date of birth.

(2.) Aggrieved by the aforesaid order, the petitioner took the order of termination of his services in appeal. The appellate authority rejected the appeal of the petitioner by order dated 01.06.2006. The order dated 01.06.2006 passed by the appellate authority was carried in revision by the petitioner before the Inspector General of Police (P.A.C.), U. P. at Lucknow. The revision was also rejected by the revisional authority on 01.02.2007.

(3.) Thus aggrieved the petitioner has assailed the orders of termination of services dated 06.10.2005 passed by Commandant IIIth Battalion P.A.C., Bareilly, the order of rejection of appeal dated 01.06.2006 passed by the appellate authority and the order dated 01.02.2007 passed by Inspector General of Police (P.A.C.), U. P. at Lucknow dismissing the revision of the petitioner.