- (1.) This is a peculiar case of an official, who was at the time of the passing of the impugned orders working as an Assistant Sub-Inspector (Ministerial) in the office of the Deputy Inspector General of Police, Provincial Armed Constabulary, Meerut.
(2.) The Petitioner's father was in the police service of the State of Uttar Pradesh, who died in harness on 20th November. 1977. The Petitioner's younger brother Muniraj Tyagi was appointed as a Constable on 18th April, 1979, who is now presently working in the State of Uttaranchal after the bifurcation of the State.
(3.) The Petitioner was appointed as a Constable in the ministerial cadre on 17th June, 1997. A copy of the letter of appointment is on record, which recites that the Petitioner is being appointed alongwith two other constables on the pay scale assigned therein.;