- (1.) Heard Sri O.P. Singh, Senior Advocate, assisted by Sri S.K. Rao, learned counsel for the appellant and learned Standing Counsel for the respondents.
(2.) This is an appeal against the order of the learned Single Judge dated 20.7.2010 passed in Writ Petition No. 70001 of 2009 whereby the writ petition filed by the appellant has been dismissed.
(3.) The appellant was a Constable in Police Department. Admittedly, he had been convicted by the trial court for the murder committed by him and punishment of life imprisonment has been awarded. By order dated 7.9.2002, the appellant had been dismissed from service under Rule 8 (2)(a) of the U.P. Police Officers of the Sub-ordinate Ranks (Punishment & Appeal) Rules, 1991 (hereinafter referred to 'Rules, 1991').;