RAM AUTAR SINGH Vs. STATE OF UTTAR PRADESH

JUDGEMENT

(1.) Heard Shri Vijai Sinha, learned counsel appearing for the petitioner and Shri H.P. Tripathi, learned standing counsel of the State of U. P., representing the respondent Nos. 1. 2, 3 and 6.

(2.) On being found guilty of the charges of abusing and misbehaving with his superior officers under the influence of liquor, the petitioner, an erstwhile constable of U. P. Police, was dismissed from service by means of the order dated 17th May, 1988, a copy whereof is Annexurc-5 to the writ petition.

(3.) The dismissal order dated 17th May, 1988, was challenged by the petitioner by filing a claim petition before the U. P. State Public Services Tribunal, Lucknow, which has been dismissed by the order and judgment dated 3rd March, 1997, a copy whereof is appended to the petition as Annexure-6, impugned in this petition.