CHANDRA SHEKHAR Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Vinod Kumar Mishra, Advocate holding brief of Sri Vijay Gautam, learned counsel for the petitioner and learned Standing Counsel for the State functionaries.

(2.) This writ petition has been filed by the petitioner assailing the orders dated 20.02.2015, 20.11.2014 and 10.07.2014 passed by respondent nos. 2, 3 and 4, whereby petitioner has been dismissed from service and the statutory appeal and revision has also been dismissed.

(3.) It is contended by learned counsel for petitioner that petitioner was appointed as a constable on 11.01.2011. While discharging duty, petitioner was assigned duty of a gunner security with one local MLA. During his duty with the concerned MLA, petitioner was asked to do certain work which was not within the purview of his official duty.