Rajan Roy, J. - (1.) This is a writ petition by a class IV employee challenging an order dated 6-11-2015 passed by the Superintendent of Police, Unnao dismissing the petitioner from service.
(2.) The petitioner claims to have been appointed as a 'Follower' in the State of U.P. on 27-1-1995 by an order of the Senior Superintendent of Police, Lucknow after due selection as per the then existing UP Government Servant Employees Service Rules 1985 (hereinafter referred as 'Rules 1985'), a fact which is admitted to the opposite parties in para 4 of their counter affidavit.
(3.) On account of his absence from duty a charge-sheet dated 1-10-2014 was issued to him under Rule 14(1) of the Rules known as U P Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules 1991 (hereinafter referred as 'Rules 1991'), to which he claims to have submitted a reply on 27-1-2014 denying the charges though a copy of the same has not been annexed with the writ petition. Thereafter enquiry was held and the enquiry report dated 14-7-2015 was submitted by the enquiry officer to the Disciplinary Authority whereupon a show-cause notice was issued to the petitioner on 23-7-2015 to which he submitted his reply on 22-9-2015. Thereafter the impugned order of dismissal of the petitioner from service was passed under Rule 4(1)(a) of the Rules 1991.;