- (1.) Heard learned counsel for the petitioner and Shri Sanjay Kumar Singh, learned Addl. Chief Standing Counsel along with Shri Piyush Shukla, learned Standing Counsel and Ms. Uttara Bahuguna, learned Standing Counsel for the State respondents.
(2.) The petitioner is before this Court assailing the validity of the termination order dated 20.05.2015 passed by Disciplinary Authority i.e. S.P. Baghpat and confirmed by D.I.G., Meerut Range, Meerut (Appellate Authority) and also confirmed by I.G. Meerut Zone Meerut (Revisional Authority) vide order dated 4.7.2016 and 22.10.2016 respectively. The petitioner has also prayed for direction to the respondents to provide him Voluntary Retirement Benefit w.e.f. 1.4.2011.
(3.) The petitioner, who was working as Constable in police department, being aggrieved with the transfer order dated 24.3.2011 from Ambedkar Nagar to Baghpat, challenged the same before Lucknow Bench of this Court by means of Service Single No.1848 of 2011, which was dismissed on 6.4.2011, with following observations:- "Notice on behalf of opposite party nos. 1 to 4 has been accepted by Chief Standing Counsel. Heard learned counsel for the petitioner as well as standing counsel and perused the record. ;