Anil Kumar, J. - (1.) HEARD Shri R.K. Tripathi holding brief of Shri B.R. Tripathi, learned counsel for petitioner, learned Standing Counsel and perused the record.
(2.) BY means of the present writ petition, the petitioner has challenged the orders dated 16.9.2008 (Annexure No. 1) and 30.7.2008 (Annexure No. 3) passed by opposite party No. 1 and opposite party No. 2 respectively. Facts in brief of the present case are that the petitioner who was working as constable in U.P. Police posted at Kotwali, Bhinga, District -Shravasti was served with a show cause notice dated 26.6.2008 by the Superintendent of Police, Shravasti on the ground that when the petitioner was posted at Kotwali, Bhinga in the matter arising out of case crime No. 514 of 2007 under Section 147 and 302 I.P.C., he accepted illegal gratification of Rs. 1500/ - from the complainant, namely Sri Pullu Ram Arya. After receiving the same the petitioner submitted his reply on 19.7.2008 'inter alia' denying the charges which were levelled against him, thereafter considering reply submitted by the petitioner, on 30.7.2008 the punishing authority/Superintendent of Police, Shravasti passed a punishment order to the effect of withholding the integrity of the petitioner for the year 2007.
(3.) AGGRIEVED by the said order, petitioner filed an appeal (Annexure No. 7) before the appellate authority/Deputy Inspector General of Police, Devi Patan Mandal, Gonda, dismissed by order dated 16.9.2008 hence the present writ petition has been filed.;