RAM GULAM YADAV Vs. STATE OF U P AND ANOTHER
LAWS(ALL)-2018-8-28
HIGH COURT OF ALLAHABAD
Decided on August 07,2018

Ram Gulam Yadav Appellant
VERSUS
State Of U P And Another Respondents

JUDGEMENT

Vijay Lakshmi, J. - (1.) The petitioner is a constable in U.P. Police, who, by means of the present writ petition has prayed to issue writ of certiorari for quashing three orders i.e. the order dated 4.3.2010 passed by the Superintendent of Police (Establishment), C.B.C.I.D. Head Quarter, U.P., Lucknow, the order dated 2.6.2010 passed by the Deputy Inspector General of Police, C.B.C.I.D., U.P., Lucknow in appeal against the impugned order, and the order dated 30.8.2010 passed by the Inspector General of Police, C.B.C.I.D., Lucknow, in revision against the order of appellate authority.
(2.) Affidavits have been exchanged between the parties.
(3.) Heard learned counsel for the petitioner and learned Standing Counsel representing all the respondents. Perused the record.;


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