- (1.) THE present Writ Petition has been filed by the petitioner, inter alia, praying for quashing the orders dated 30. 12. 1985, 17. 6. 1991 and 30. 6. 1997 (Annexures-12,14 and 15 respectively to the Writ Petition), and further directing the reinstatement of the petitioner in service with all consequential ben efits.
(2.) IT appears that the petitioner was employed as a Constable in UP. Police Force. Disciplinary proceedings were initiated against the petitioner under Sec tion 7 of the Police Act on the ground that the petitioner was careless and negli gent in discharge of his duties and was unfit to be retained in service. He was given charge-sheet on 29. 4. 1985, copy whereof has been filed as Annexure-1 to the Writ Petition. The petitioner gave reply to the charge-sheet. The Inquiry Of ficer after holding the enquiry submitted his report dated 19. 9. 1985 to the respondent No. 4 and recommended for dismissal of the petitioner from service. The said Enquiry Report dated 19. 9. 1985 has been filed as Annexure-SA-1 to the Supplementary Affidavit, sworn on 30. 7. 2007. Thereupon, the respondent No. 4 issued a show-cause notice to the peti tioner alongwith copy of the said Report dated 19. 9. 1985 submitted by the Inquiry Officer.
(3.) COPY of the said show-cause notice has been filed as Annexure-8 to the Writ Petition. It further appears that the petitioner did not submit any reply to the said show-cause notice. In the circumstances, the respondent No. 4 by his order dated 30. 12. 1985 awarded punishment of dismissal from service to the petitioner.;