- (1.) The appellant is a Police Constable who was dismissed vide order dated 18th February, 1991. The dismissal order gave rise to the filing of a writ petition which has been dismissed by a learned Single Judge on 22.1.2001 against which the present Special Appeal has been filed.
(2.) The appellant was employed as a Constable in the Uttar Pradesh Police Services. He was suspended on 2nd December, 1987 in contemplation of disciplinary action proposed against him.
(3.) He was then issued a show cause notice on 22.2.1988 to which he gave a reply. Thereafter, he was dismissed on 18.2.1991 without holding any formal inquiry on account of the criminal background of the petitioner as six cases were stated to be pending against him. The order of dismissal recorded that it was not reasonably practicable to hold an inquiry and since the petitioner was admittedly involved in offences relating to moral turpitude, he deserved to be removed forthwith, as, such acts were not expected of a member of the Police Force.;