TRIBHUWAN SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Notice on behalf of opposite parties no. 1, 3, 4 and 5 has been accepted by the learned Chief Standing Counsel whereas Mr. Shikhar Anand, Advocate has accepted notice for opposite party no. 2.

(2.) Heard learned counsel for the parties.

(3.) The writ petition has been filed challenging the judgment and order dtd. 14/7/2021 passed by the State Public Service Tribunal, Lucknow in Claim Petition No. 165 of 2020 (Tribhuwan Singh vs. State of U.P. and others) as well as Office Order dtd. 29/1/2020 passed by opposite party no. 1 on the alleged representation (revision) under Rule 23 (c) of U.P. Police Officers of Subordinate Rank (Punishment and Appeal) Rules, 1991 (for short 'Rules of 1991'), exparte minor punishment order (censure entry) dated 5.8.20212 passed by the opposite party no. 5, appellate order dtd. 30/8/2018 passed by opposite party no. 4 and revisional order dtd. 17/1/2019 passed by opposite party no. 3 as contained in Annexure No. 1, 2, 3, 4 & 5 respectively to the writ petition.