Pankaj Kumar Jaiswal, J. - (1.) Heard Sri Anand Singh, learned Standing Counsel for the appellants State and perused the record.
(2.) This special appeal has been filed by the State against the Judgment and Order dated 16.12.2016 passed in Service Single No. 3500 of 2015 : Ali Mohammad Vs. State of U.P. and others, whereby the learned Writ Court, by allowing the writ petition, quashed the order of termination dated 9.6.2015 passed by the appellant no.2-Commandant, 32nd Battalion, P.A.C., Lucknow, and further directed to remit the matter back to the authority concerned to re-consider the matter in the light of the observations made in the order, expeditiously, preferably within six weeks from the date of communication of the order.
(3.) The facts of the case are that in year 2004, an advertisement was issued calling applications for appointment to the posts of Constable. Pursuant to the said advertisement, the writ petitioner made an application for the said post. He qualified all the tests viz. physical standard test, physical efficiency test, written test and interview, as a consequence of which, he was selected and appointed as Constable and posted in 47th Battalion Task Force, Ghaziabad on 6.12.2004, where he worked till 2007.;