SHAHJAHAN KHAN Vs. STATE OF U P

JUDGEMENT

(1.) This writ petition has been filed against the impugned order of the U. P. Public Service Tribunal dated 31.7.2000 (Annexure-1 to the petition) and the order dated 8.7.1988 (Annexure-8 to the petition) and the order dated 30.9.1989 (Annexure-10 to the petition).

(2.) The petitioner was appointed as a Constable in Uttar Pradesh on 14.2.1977. It is alleged that his work and conduct was good and there was no adverse entry against him. On 21.9.1985, the petitioner was suspended and a chargesheet served on him on 21.3.1987 vide Annexure-2 to the petition. The petitioner sent a reply (copy of which is Annexure-3 to the petition). Thereafter an enquiry was held and after show cause notice, he was dismissed on 1.7.1988 vide Annexure-8 to the petition. The petitioner filed an appeal, which was dismissed on 30.8.1989, vide Annexure-10 to the petition. The petitioner then went to the Tribunal, which rejected his claim petition. Hence, this writ petition.

(3.) A large number of points have been raised in this petition but, in our opinion, the first argument itself is sufficient to allow this petition and hence, we are not going into the other arguments of learned counsel for the petitioner.