CONSTABLE 339/381 C.P. SANTOSH KUMAR Vs. STATE OF U.P.
LAWS(ALL)-2019-4-340
HIGH COURT OF ALLAHABAD
Decided on April 24,2019

Constable 339/381 C.P. Santosh Kumar Appellant
VERSUS
STATE OF U.P. Respondents

JUDGEMENT

AJAY BHANOT,J. - (1.) Heard Sri P.C. Pandey and Kashinaresh Mishra, learned counsels for the petitioner and learned Standing Counsel for the respondents.
(2.) The petitioner was a Constable in the U.P. Police Force. Disciplinary proceedings were initiated against the petitioner on the foot of a charge sheet dated 09.09.2011.
(3.) The disciplinary proceedings culminated in the order of termination of the services of the petitioner passed by the disciplinary authority on 13.04.2012. The petitioner carried the order of termination before the appellate authority. The appeal of the petitioner was rejected by the appellate authority on 29.11.2012. Not satisfied, the petitioner took the order of the appellate authority in revision, with no better results. The revision was dismissed by order dated 31.07.2013. The termination was thus affirmed by the appellate and the revisional authority.;


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