Manish Mathur, J. - (1.) Heard Sri H.B. Singh learned counsel for petitioner and the learned State Counsel appearing on behalf of the opposite parties.
(2.) The petitioner has challenged the order of dismissal dated 20th December, 1998 and the appellate order dated 6th April,1999 upholding the punishment of dismissal imposed upon the petitioner.
(3.) As per the averments made in the writ petition, the petitioner was appointed as a Constable in the police department in 1977 and while posted in the police station Dilippur in District Pratapgarh, he was issued a show cause notice on 11th October, 1997 with the allegations that he had contracted a second marriage with one Smt. Rajesh Kumari during the subsistence of his first marriage. The petitioner had replied to the show cause notice whereafter a charge sheet dated 30th July, 1996 was issued to the petitioner with regard to the said charge of having contracted second marriage on 13th May, 1989.;