Pradeep Kumar Singh Baghel, J. - (1.) The petitioner was initially recruited as a lady Constable in Civil Police in August, 1986. She completed her training and was posted as a lady constable in District Jhansi. It is stated that due to family feud a complaint was made to the Director General of Police, Uttar Pradesh on 13th August, 1995 to the effect that the petitioner has secured the employment on the basis of fabricated documents. The allegation made against the petitioner was that the petitioner is Draupadi Yadav and Sadhna Yadav was her younger sister and the petitioner has secured employment on the basis of the certificates of her younger sister Sadhna Yadav, who died about 16 years earlier.
(2.) It is stated that on the aforesaid allegation a first information report was lodged against the petitioner, which was registered as Case Crime No. 716 of 1996, under Sections 420, 467, 468 and 471 I.P.C., Police Station Nababad, District Jhansi, pursuant to which Criminal Case No. 586 of 1998 was registered before the trial Court.
(3.) It is further stated that the Senior Superintendent of Police, Jhansi, the second respondent, on the basis of the aforesaid allegations placed the petitioner under suspension on 10th September, 1997 and issued a direction for initiating disciplinary proceedings against the petitioner. However, the said proceeding was not initiated and the second respondent has resorted to Rule 8(2)(b) of the Uttar Pradesh Police Officers of Subordinate Ranks (Punishment & Appeal) Rules, 1991 (for short, the Rules, 1991 ) and by the impugned order dated 19th February, 1998 dismissed the petitioner from service. Aggrieved by the said order, the petitioner has preferred this writ petition.;