- (1.) Heard Sri Prabhat Kumar, learned Counsel for the petitioner and State Counsel for the respondents.
(2.) Suresh Chandra Dubey has filed the present writ petition for quashing of the order dated 28.6.1999 passed by Superintendent of Police, Ambedkarnagar, proceeding to dispense with the services of the petitioner in exercise of authority vested under Rule 8(2)(b) U.P. Police Officers of the Subordinate Rank (Punishment and Appeal) Rules 1991 and the order of its affirmation in Appellate Order dated 27.10.1999 passed by Deputy Inspector General of Police, Faizabad Range, Faizabad.
(3.) Brief background of the case is that petitioner has been performing and discharging duty as Constable and has been posted at Reserve Police Line Ambedkarnagar, fell ill while he was at his native place in village Raipur, District Sultanpur, where he remained sick from 7.3.1999 to 12.5.1999, which according to the petitioner was intimated through post vide application dated 20.4.1999. After being recovered and fit, he reported for duties on 13.5.1999 and was allowed to resume duties.;