RAKESH TIWARI,J. - (1.) HEARD Counsel for the parties.
(2.) THE petitioner, a constable in police force, was assigned duty alongwith other police personnel to produce accused Guddu, Ahmad, Abdul Gaffar, Goonga, Ghanshyam, Manoj, Meraj, Arif and Kaushlesh in the Court of C.J.M., Allahabad. It is alleged that one of the accused namely Goonga absconded from their custody in Court. An enquiry was set up against the petitioner, in which enquiry report was submitted on 3.12.2004. Absconded accused Goonga was however later on arrested by a police team of which petitioner was also a member. In the enquiry, the petitioner submitted his reply that absconded accused Goonga was arrested by him with other police persons.
(3.) A show cause notice was issued to the petitioner calling upon his reply as to why adverse entry and punishment be not awarded to him in accordance with U.P. Police Officer of Subordinate Ranks (Punishment and Appeal) Rules, 1991, to which he replied. His reply having not been found satisfactory, impugned order dated 27.3.2007 was passed by the S.S.P., Allahabad withholding his 15 days' salary. Against the aforesaid punishment, the petitioner filed appeal and then revision which have also been dismissed vide order dated 10.1.2008 and 18.4.2008 by Deputy Inspector General and Inspector General of Police, Allahabad respectively. The petitioner has prayed for quashing of these orders.;