- (1.) Heard learned Standing Counsel for appellants and perused the record.
(2.) This intra-Court appeal under Chapter VIII Rule 5 of Allahabad High Court Rules, 1952, has arisen from judgment and order dated 24.02.2012 passed by learned Single Judge in Writ Petition No. 48689 of 2006.
(3.) Admittedly, petitioner-respondent was dismissed from service vide order dated 22.07.2006 passed by Senior Superintendent of Police, Allahabad without holding any inquiry in purported exercise of powers conferred 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"). However, in the entire order of dismissal there is not even a whisper that departmental inquiry was not reasonably practicable. It is not a case where order of dismissal has been passed on the ground of conduct led to conviction.;