Vashishth Yadav (Ex-Constable) vs State Of U.P. And 5 Others
2015 Latest Caselaw 3997 ALL

Citation : 2015 Latest Caselaw 3997 ALL
Judgement Date : 6 November, 2015

Allahabad High Court

Vashishth Yadav (Ex-Constable) vs State Of U.P. And 5 Others on 6 November, 2015

Bench: Arun Tandon, Vipin Sinha




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 

 
Case :- WRIT - A No. - 62380 of 2015
 

 
Petitioner :- Vashishth Yadav (Ex-Constable)
 
Respondent :- State Of U.P. And 5 Others
 
Counsel for Petitioner :- Satya Prakash Pandey
 
Counsel for Respondent :- C.S.C.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Vipin Sinha,J.

The Tribunal under the order impugned has recorded a categorical finding of fact that no violation of the procedural laws could be demonstrated by the petitioner in the matter of departmental enquiry held against him. It has further been held that the petitioner has been found guilty of misbehaviour, which is against police discipline.

Considering the facts and circumstances and considering the material available on record, we find no good ground to interfere in the matter.

The writ petition is dismissed.

Order Date :- 6.11.2015

Ashish Pd.

Download the LatestLaws.com Mobile App