MURAD AHSAN Vs. STATE OF U.P.

JUDGEMENT

(1.) The petitioner has challenged the judgment and order dtd. 13/10/2020 passed by the Uttar Pradesh State Public Services Tribunal, Lucknow and further prayer is made to quash the order dtd. 3/4/2018, which is the punishment order of censure entry.

(2.) It is also mentioned that this punishment order was challenged before the U.P. State Public Services Tribunal, Lucknow (hereinafter referred to as "the Tribunal") and the Tribunal has dismissed the reference on the ground of limitation.

(3.) Brief facts of the case are that the petitioner was initially appointed on the post of Assistant Engineer after qualifying the regular selection procedure for appointment and joined his services on 27/8/1997. The disciplinary enquiry was instituted against the petitioner vide order dtd. 24/7/2017 and a charge sheet was issued. The petitioner submitted reply of the said charge sheet dtd. 16/8/2017 by denying all the charges. After conducting the enquiry by the Enquiry Officer, the order of punishment of censure entry was passed on 3/4/2018.