- (1.) Heard Shri Girdhari Lal Yadav learned Counsel for the petitioner and the learned Standing Counsel for opposite parties.
(2.) The present writ petition has been filed by the petitioner for quashing the order dated 26.04.2014 (Order No. A-48/2014) passed by the Superintendent Of Police,Barabanki whereby the petitioner has been awarded punishment for leave without pay for one day and has also sought for a direction to exempt the petitioner from parade or any duty of hard nature.
(3.) In short, brief facts which gave rise to the present dispute are that at the relevant time, the petitioner was posted as Head Constable in the office of Senior Prosecuting Officer, Barabanki. On account of attaining 45 years of age and having being declared medically unfit to heavy duty like lifting heavy weight, hard work like Parade PT or using arms etcetra by the Chief Medical Officer, Barabanki, the petitioner was exempted from parade vide order dated 3.8.2010. While the aforesaid exemption order was in operation, the petitioner was issued a show-cause-notice on 25.2.2014 for being absent from parade held on 21.02.2014 to which petitioner tendered his reply stating therein that on account of fracture in his hand, he had been exempted from parade and heavy duty and also referred the Government Order no. 141/Camp-T/Rs. 14.4.1972, which exempts a Police Officer from parade, who is of 45 year age or have completed 26 years of service.;