S P SINGH YADAV Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. P. K. Tiwari, learned counsel appearing for the petitioner. Also heard Mr. D. K. Das, learned Standing counsel representing the CBI.

(2.) THE Director General of Police of Provincial Armed Constabulary (PAC) U. P. Mahanagar Lucknow, arrayed as respondent No. 4, although served notice, has chosen not to appear in the court.

(3.) THE petitioner, who was initially appointed as a Sub-Inspector in U. P. Police, was appointed on 14. 10. 93 as Inspector of Police in CBI w. e. f. 24. 9. 93 on being sent on deputation to the CBI by the U. P. Police. The petitioner served in the CBI from 1993 and during the initial years of his service in CBI from 1993 to 1998, he was graded outstanding and also was chosen for 17 cash rewards and 19 commendation certificates for the excellent service and the investigation rendered by him while on deputation with the CBI.