(1.) Heard Sri Vinod Kumar Mishra, Advocate holding brief of Sri Vijay Gautam, learned counsel for the petitioner and learned Standing Counsel for the State.
(2.) Pleadings have been exchanged and with consent of learned counsel for the parties, the present petition is being decided at this stage itself.
(3.) Present petition has been filed assailing dismissal order dated 07.04.2015 passed by respondent no. 4 and order dated 31.07.2015 passed by respondent no. 3. Petitioner before this Court Dinesh Kumar, constable in U.P. Police was dismissed from service by orders of respondent no. 4 on 07.04.2015 dispensing with departmental enquiry without providing any opportunity of hearing as contemplated under provisions of Rule 8(2) (b) of U.P. Police Officers of Subordinate Ranks (Punishment and Appeal) Rules, 1991.