- (1.) Heard Shri Vijay Gautam, learned counsel for the petitioner and learned Standing Counsel for the respondents.
(2.) By means of present writ petition, the petitioner has prayed for following reliefs:- "a) Issue a writ, order or direction in the nature of certiorari for quashing the impugned order dated 7.4.2011, 18.6.2011 & 20.07.2013 passed by the respondent nos.5, 4, and 3 enclosed as Annexure -1, 2 & 3 to the writ petition. b) Issue a writ, order or direction in the nature of mandamus directing the respondent authorities to reinstate the services of the petitioner and to pay the regular salary of the petitioner month by month, when it falls become due. c) Issue a writ, order or direction in the nature of mandamus commanding the respondents to reinstate the services of the petitioner on the post of Constable, treating the petitioner continuous in service with all consequential benefits."
(3.) It appears from record that the petitioner was appointed as Constable in the year 1995 in U.P. Police. In the year 2009 the petitioner was posted at Reserve Police Lines, Pratapgarh. On 30.7.2009 he was transferred to Police Station Udaipur. While he was preparing to proceed to Police Station Udaipur, suddenly severe pain started in the back and leg of the petitioner and he became unconscious. Thereafter, his family members took him from Police Lines to Allahabad and admitted at T.B. Sapru Hospital Allahabad, where his treatment was going on from 31.7.2009 to 19.1.2010. After getting fitness on 19.1.2010 he reported his Amad at Police Lines but his Amad was reported in the GD on 23.1.2010. The petitioner has informed the authority concerned about his illness through UPC well within time.;