- (1.) Satendra Kumar Verma, petitioner-appellant is before this Court assailing the validity of the order dated 05.05.2016 passed by learned Single Judge in Civil Misc. Writ Petition No. 20366 of 2016 (Satendra Kumar Verma v. State of U.P. and others) wherein learned Single Judge has proceeded to dismiss the writ petition in question filed on behalf of petitioner-appellant by relegating him to pursue remedy provided for under Rule 20 of U.P. Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules 1991.
(2.) Brief background of the case is that petitioner-appellant is a Constable in U.P. Police and his service condition including disciplinary matters are governed by the provision known as U.P. Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules 1991.
(3.) Record in question reflects that appellant-petitioner was deputed for security of answer books of Intermediate Examination at Government Inter College Meerut Police Station Lalkurti Meerut along with other constables on 02.03.2016 and on the said date, it has been mentioned that petitioner-appellant was in drunken state and in that state of mind he has proceeded to kill one person Nagendra Kumar and an other has been injured. FIR in this regard has been registered on 03.03.2016 bearing Case Crime No. 63 of 2016 under Sections 302/307/504/506 IPC at Police Station Lalkurti, District Meerut. Petitioner-appellant thereafter has been lodged in jail and thereafter order of dismissal from service of petitioner-appellant has been passed in exercise of its authority conferred under Rule 8(2)(b) U.P. Police Officers of the Subordinate Rank (Punishment and Appeal) Rules 1991.;