Saumitra Dayal Singh, J. - (1.) Heard learned counsel for the petitioner and learned Addl. Chief Standing Counsel for the respondents. Rejoinder Affidavit filed today, taken on record.
(2.) The present petition has been filed seeking quashing of the order dated 9.11.2014 passed by the Deputy Inspector General of Police (respondent no.4), by which the petitioner's services on the post of Sub Inspector (Local Intelligence Unit), District Saharanpur had been terminated.
(3.) Admittedly, the petitioner obtained appointment on the post of Sub Inspector (Local Intelligence Unit), Saharanpur on 21.9.2001 under dying-in-harness scheme of the State Government. On 25.10.2004, a show cause notice was issued to the petitioner requiring him to show cause within eight days why his services may not be terminated as the petitioner was alleged to have obtained appointment by playing fraud since the father of the petitioner was still alive and he had never been employed with any police force. Reference was also made to certain inquiry that had been conducted against the petitioner in this regard.;