Jagdish Singh vs State Of U.P. Trgh. Home Secy. U.P. ...
2012 Latest Caselaw 4782 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 5
 

 
Case :- WRIT - A No. - 8928 of 1997
 

 
Petitioner :- Jagdish Singh
 
Respondent :- State Of U.P. Trgh. Home Secy. U.P. & Others
 
Petitioner Counsel :- Rajesh D Khare,Shitla Sahai
 
Respondent Counsel :- S.C.,J.S. Tomar
 

 
Hon'ble Rajes Kumar,J.

Learned counsel for the petitioner submitted that the petitioner has been dismissed from service without following procedure provided under Regulation 490 of the U.P. Police Regulation framed under the Police Act. Neither any preliminary inquiry was conducted nor any full fledged inquiry was made. Neither any chargesheet has been served nor inquiry report has been provided to the petitioner. Therefore, the impugned order is bad in law.

Learned Standing Counsel prays for and is granted two weeks time to file supplementary counter affidavit stating therein that whether the procedure provided under Regulation 490 of the U.P. Police Regulation framed under the Police Act has been followed or not.

List on 18.10.2012.

Order Date :- 4.10.2012

OP