Devendra Kumar Arora, J. - (1.) HEARD Sri Vinay Bhushan, Advocate for the petitioner and the learned Standing Counsel for the opposite parties.
(2.) BY means of present writ petition, the petitioner has sought a writ of certiorari for quashing the impugned order dated 31.03.2010 passed by the Superintendent of Police, Hardoi. The petitioner further prayed for a writ of mandamus commanding the respondents to reinstate the petitioner in service and pay his salary regularly continuously as and when the same falls due. The sole question involved in the present petition is: As to whether the impugned order has been passed by the Superintendent of Police, Hardoi in utter violation of principles of natural justice or not?
(3.) SINCE the legal question is involved, the writ petition is being heard finally at the admission stage.;