- (1.) Heard Mr. Ashok Pande, learned counsel for the petitioner as well as Mr. Vijay Bahadur Singh, learned Advocate General for the State, Smt. Bulbul Godiyal, learned Additional Advocate General, Mr. Mohd. Mansoor Ahmad, learned Chief Standing Counsel, Mr. Vivek Kumar Shukla, learned Additional Chief Standing Counsel, Mr. Ajay Kumar Shukla, learned Additional Chief Standing Counsel for the respondent No.2, Mr. S.P. Rai, learned counsel for the respondent No.3 and Mr. Kaushik Chatterji, learned counsel for the respondent No.4.
(2.) The petitioner has sought the following reliefs:- "a. kindly issue a Writ in the nature of Quo Warranto thereby asking respondent No. Sri S Javeed Ahmad, Director General of Police, Uttar Pradesh, as under what authority of law he is occupying the post of DGP of U.P., in spite of being disqualified for being considered and appointed on this post as per the law declared by the Hon'ble Supreme Court under Article 142 in the matter of Writ Petition (civil) 310 of 1996 Prakash Singh & Ors Vs. Union of India And Ors., 2006 8 SCC 1 and to quash the appointment after summoning the same. b. kindly issue any order to the benefit of the petitioner for equal and non-discriminatory application of law as this Hoh'ble Court deems fit in the interest of justice."
(3.) On the following grounds: "(1) Because as stated in great details in the petition, Sri S Javeed Ahmad is an usurper and illegal occupant to the post of DGP, UP. (2) Because hence the Writ of Quo Warranto lies here against Sri S Javeed Ahmad. (3) Because as stated above, the petitioner is not a total stranger to the cause and has more than one direct and indirect relation with who occupies the post of DGP, UP and in what manner. (4) Because hence the petitioner can file a writ of Quo warranto against the illegal occupant to the post of DGP, UP.";