STATE OF UTTAR PRADESH Vs. PRABHAT KUMAR

JUDGEMENT

(1.) Heard learned counsel appearing for the parties and perused the material available on record.

(2.) The challenge in the present appeal is to an order dtd. 25/8/2017 passed by the High Court of Judicature at Allahabad, Lucknow Bench, whereby the Writ Petition filed by the State against the order of the State Public Service Tribunal dtd. 19/11/2014 was dismissed.

(3.) The respondent was imposed the punishment of dismissal from service vide order dtd. 23/12/2006. The departmental appeal against the said order was dismissed on 22/11/2007 and the revision was dismissed vide order dtd. 31/12/2008.