- (1.) Heard learned counsel for the petitioner and learned Standing Counsel appearing for the respondents.
(2.) Facts, giving rise to the dispute, are as under: An advertisement was published in 1995 inviting application from eligible candidates for appointment on the post of Constable (M) in the Police department. Petitioner in pursuance of the aforesaid advertisement made an application and after qualifying physical test as well as other examination and interview was declared successful and was finally selected and appointed in the year 1995. Thereafter, he continued in service till the order of dismissal dated 19.02.2009, impugned in this petition, was passed.
(3.) It so happened that one Avnish Kumar, Constable, was suspended by Senior Superintendent of Police, Gautam Budh Nagar on the allegation that he obtained his appointment by forging record under Dying-in-Harness Rules which was challenged by filing writ petition no. 11505 of 2006. In the said writ petition, this Court directed to conduct general enquiry in the matter with respect to any fraudulent appointments having been obtained under Dying-in-Harness Rules.;