- (1.) Heard Sri Vijay Kumar Gautam, learned Counsel for the Petitioner and Sri Tirath Raj Shukla, learned Counsel for the Respondents.
(2.) By means of this writ petition the Petitioner Jai Prakash Singh Yadav challenges the order dated 13th September, 2007, passed by Superintendent of Police, Ballia dismissing him from service by exercising power under Rule 8 Sub-rule 2 (b) of the U.P. Police Officers of Subordinate Rank (Punishment and Appeal) Rules, 1991.
(3.) The Petitioner was selected as Constable in Civil Police in the recruitment held at Azamgarh Centre on 26.6.2005. In pursuance of the advertisements No. 51-04, dated 6th January, 2005 directions for recruitment was made at Azamgarh Centre. All the persons who were desirous of being so appointed and were possessing all the requisite qualifications applied for the post and they had undergone physical test, written examination and interview. The applicants who could qualify all the aforesaid tests were selected and were given appointments.;