RAJES KUMAR, J. - (1.) BY means of the present writ petition, petitioner is challenging the order dated 20.4.2008 passed by the respondent No. 2, Superintendent of Police, Gautam Budh Nagar, by which he has been dismissed from service.
(2.) HEARD Sri Jai Singh Parihar, learned counsel for the petitioner and learned Standing Counsel. During the course of hearing, learned counsel for the petitioner has not pressed the relief No. (iii) which relates to validity of Rule 8 (2) (b) of U.P. Police Employees (Punishment and Appeal) Rules, 1991 (hereinafter referred to as "Rules”) and requested that the petition be decided on merit in respect of the other prayers.
(3.) LEARNED counsel for the petitioner submitted that while passing the dismissal order no reason whatsoever has been given, which is mandatory for dispensing with the requirement of enquiry contemplated in Rule 8 (2)(b) of the Rules.;