- (1.) Heard Sri Ram Autar Verma, learned counsel for the petitioner and Sri Pankaj Rai, learned Additional Chief Standing Counsel for the State.
(2.) By means of the present writ petition, the petitioner has prayed for a writ, order or direction in the nature of certiorari quashing the impugned order dated 30.11.2006 (Annexure-13), order dated 22.03.2006 (Annexure-10) and order dated 30.01.2006 (Annexure-9) and further prayed for a mandamus commanding the respondents to quash the enquiry report dated 31.10.2005 submitted by the inquiry officer.
(3.) Brief facts give rise to the present writ petition are that:- The petitioner was appointed as Constable on 12.10.1998 and after successful completion of 11 months training in 1999, he was posted at police station Chakar Nagar, Beehar Thana, Etawah. It is relevant to mention in the month of December 2001 the gang of Chhota Rajan group in dare devil manner killed three persons including police sub-inspector. The petitioner was also involved in chasing and arresting them and for the said bravery, he had been recommended for President Award. In the year 2003, he was posted in S.O.G. Etawah and was working under direct supervision of S.S.P. Etawah, the then S.S.P. had constituted task force for nabbing Nirbhay Gurjar and the petitioner was also included in the said task force. It also transpires from the record, that in the month of December 2004 one person, namely, Ramesh Katiyar was abducted by some bandit gangs. The Superintendent of Police, Kanpur Dehat was pleased to constitute S.O.G. to trace hide outs of bandit gangs. It is stated that at that point of time there was height of dacoity in the said region.;