DEVENDRA KUMAR MISHRA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Suresh Chandra Tiwari, learned counsel for the petitioner and Sri Manjeev Shukla, learned Additional Chief Standing Counsel appearing for opposite parties.

(2.) The writ petition has been filed challenging inter alia the judgment and order dtd. 6/2/2020 passed by the State Public Service Tribunal, Lucknow in reference No. 896 of 2019: Devendra Kumar Mishra Vs. State of U.P. and others, by which the reference/claim petition filed by the petitioner was rejected being barred by limitation. The prayers made in the petition are as under:

(3.) The petitioner was appointed on the post of Constable Civil Police on 1/1/1987 and during his posting at Lucknow Police Line, a preliminary enquiry was held and in view of the preliminary inquiry report dtd. 3/11/2021, the petitioner was served with a Show Cause Notice dtd. 23/12/2011 under Rule 14 (2) of the U.P. Police Officers of the Subordinate Ranks (Punishment and Appeal) Rules, 1991 (herein after referred to as "Rules, 1991") for imposing the penalty of ''censure' under Rule 4 (1) (b) (iv) of the Rules, 1991. The petitioner filed reply dtd. 9/1/2012.