RAJENDRA YADAV Vs. STATE OF U. P. & ORS.

JUDGEMENT

(1.) HEARD learned counsel for the parties and perused the record.

(2.) THE petitioner was selected for the post 5 of Police Constable in U.P. Police on 5-6-1982. According to the averments made in paragraph 2 of the writ petition, he was not allowed to join the services on the ground of report of his antecedents issued by the Police Station Garwar through Superintendent of Police, Balia, inter alia a criminal case was pending against the petitioner under Sections 452 and 323 IPC.

(3.) THE reliefs sought by the petitioner in writ petition are thus:-