- (1.) Heard Sri V.S. Chauhan, learned counsel for the petitioner and Sri H.C. Pathak, learned standing counsel for the respondents.
(2.) This writ petition has been filed challenging the order of the Disciplinary Authority dated 26.7.2011, the order of the Appellate Authority dated 3.1.2012 and the order of the Revisional Authority dated 21.6.2012.
(3.) Learned counsel for the petitioner submits that on 30.4.2010 search was conducted by two teams at the official residential quarter of the petitioner and another Constable, Sri Akhilesh Kumar Pandey in which some cartridges of prohibited weapon were recovered. He submits that criminal case as well as departmental proceedings were initiated against both of them. Sri Akhilesh Kumar Pandey as well as the petitioner were acquitted in criminal trial. Sri Akhilesh Kumar Pandey as well as the petitioner were terminated and their appeal and revisions were dismissed by the competent authority against which they separately filed writ petitions before this Court. The writ petition no.60419 of 2012 filed by Sri Akhilesh Kumar Pandey was allowed by judgment dated 7.8.2015 and the matter was remanded to the disciplinary authority to take appropriate decision strictly in accordance with law. He, therefore, submits that since on similar set of facts the writ petition of Sri Akhilesh Kumar Pandey has been allowed and, therefore, the petitioner is also entitled for relief on the same terms and conditions.;