- (1.) Heard Sri Bhoopendra Singh, Advocate assisted by Sri Bipin Bihari, Advocate on behalf of the petitioner. Standing Counsel on behalf of the State respondents.
(2.) Petitioner before this Court was recruited as Constable in 14th Battalion P.A.C., Kanpur. Under an order dated 08th August, 1973 the Governor in exercise of powers under Section 311(2) of the Constitution of India terminated the services of the petitioner for the reasons that it would be detrimental to the interest of security of the State to retain the petitioner in service.
(3.) According to the petitioner he was falsely implicated in a criminal case, commonly known as P.A.C. revolt of 1973. He was acquitted of the criminal charge by the trial Court in the year 1981. The appeal filed against the order of acquittal by the State was dismissed on 21.12.1992 and the special leave to appeal filed before the Apex Court was also dismissed on 04.08.1994.;