STATE OF UTTAR PRADESH Vs. AJAY KUMAR MALIK

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The instant appeals arise from the Final Order and Judgment dtd. 18/9/2023 in Writ-A No.6974 of 2021 [2023:AHC:179750-DB] and Order dtd. 12/4/2024 in Civil Misc. Review Application No.74 of 2024 (hereinafter collectively referred to as the 'Impugned Judgments') passed by a learned Division Bench of the High Court of Judicature at Allahabad (hereinafter referred to as the 'High Court '). By way of the Impugned Judgments, the High Court has: (a) upheld the Judgment dtd. 11/2/2021 passed by the State Public Services Tribunal, Lucknow, (hereinafter referred to as the 'Services Tribunal ') in Claim Petition No.515 of 2018 (Ajay Kumar Malik vs. State of U.P. and Ors.), and; (b) dismissed the review application against the Judgment dtd. 18/9/2023. Through its Order supra, the Services Tribunal interfered with the concurrent Orders of three authorities viz. Superintendent of Police, Jalaun (Appellant No.4) dtd. 17/5/2017; the Appellate Authority (Deputy Inspector General of Police, Jhansi Range, Jhansi) dtd. 23/10/2017, and; Revisional Authority (Additional Director General of Police, Kanpur Zone, Kanpur) [Appellant No.3] dtd. 12/1/2018. These three authorities had directed the termination from service of the Respondent. The Services Tribunal also directed reinstatement of the Respondent with all consequential benefits, except back wages from termination till reinstatement.