Ajit Kumar, J. - (1.) Heard learned counsel for the parties.
(2.) By means of this writ petition under Article 226 of the Constitution of India, the petitioner has challenged the order dated 07.12.2009 passed by 4th respondent imposing a major penalty lowering down the petitioner's pay scale to three stages below, exercising power under Regulation 4(1)(a)(3) of the U.P. Police Officers of Subordinate Rank (Punishment and Appeal) Rules, 1991 (hereinafter to be referred as 'Rules, 1991') and also the order dated 06.07.2010 passed in appeal confirming the penalty by the 3rd respondent and also the revision rejected by the 2nd respondent by order dated 05.12.2010.
(3.) The petitioner, who was posted at the relevant point of time as Assistant Special Information Officer in Local Intelligence Unit, was served with a charge sheet dated 24.08.2009 with the following charges: "When you were posted in the year 2009 in the Local Intelligence Unit, as Assistant Special Information Officer, at around 22.30 hours in the night at 08.01.2009 you were creating nuisance under the influence of alcohol and on information being given to the police station Sigra, you were arrested under Section 34 of the Police Act and you got medically examined. In medical examination you were found in intoxication situation, your conduct has damaged the reputation of police and therefore, you are guilty of misconduct.";