Siddhartha Varma, J. - (1.) The petitioner who was a constable was awarded a punishment of 14 days punishment drill. Since he did not undergo the punishment, he was charge sheeted. An enquiry was instituted under the Uttar Pradesh Police Officers of the Subordinate Ranks ( Punishment and Appeal) Rules, 1991.
(2.) The enquiry officer submitted his report on 5.5.1993. In pursuance thereof the punishing authority had issued a show cause on 15.5.1993 to the petitioner. The petitioner was required to give a reply to the show cause issued to him on 15.5.1993. However, no reply was forthcoming and the petitioner only tried to linger the matter. He never appeared and only sent telegrams stating that he was ill. He was in fact also granted time, as he was sending telegrams informing about his illness. The petitioner was informed about the grant of time by means of a registered post.
(3.) The punishing authority, thereafter, upon considering the facts of the case and also after taking into account the fact that the police force was a disciplined force dismissed the petitioner from service on 30th July, 1993. A definite finding had been recorded with regard to a gross in disciplined act committed by him.;