RAJESH SINGH CHAUHAN,J. - (1.) Heard Sri Rakesh Kumar Singh, learned counsel for the petitioner and Ms. Parul Bajpai, learned Standing Counsel for the State-respondents.
(2.) By means of this writ petition, the petitioner has assailed the office memo dated 01.07.2021 passed by the Additional Chief Secretary, Home Department, Government of U.P., Civil Secretariat, Lucknow, awarding special adverse entry to the petitioner.
(3.) Learned counsel for the petitioner has drawn attention of this Court towards Annexure No.5 of the writ petition, which is the dictum of Hon'ble Apex Court rendered in re: Vijay Singh vs. State of U.P. & others,2012 2 LBESR 774 (SC) by submitting that the punishment of special adverse entry is not provided under the relevant rules known as U.P. Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991 (here-in-after referred to as the "Rules, 1991"), therefore, such punishment may not be awarded.;