Shabihul Hasnain, J. - (1.) Heard Sri Prashant Shukla, learned counsel for the petitioner and learned Standing Counsel for respondents.
(2.) Petitioner has filed this writ petition challenging the order dated 29.4.2016 (Annexure 1 to the writ petition) whereby he has been dismissed from service without holding any enquiry in exercise of powers under proviso to Rule 8(2)(b) of U.P. Police Officers of the Subordinate Rank (Punishment and Appeal) Rules, 1991 (hereinafter referred to as "Rules, 1991").
(3.) Learned counsel for the petitioner submits that on one hand the disciplinary authority has recorded his own finding about the alleged misconduct and unsuitability of the petitioner to continue in service and on the other hand without giving any reasons as to why the departmental enquiry is not reasonably practicable has simply used the word that "the enquiry is no more reasonably practicable" and accordingly has passed the impugned order.;