STATE OF U.P. Vs. BHARAT RATNA ASHOK

JUDGEMENT

(1.) Heard Sri C.K. Rai, learned standing counsel for the petitioners and Sri Chandan Sharma, learned counsel for respondents.

(2.) The petitioners have preferred this writ petition challenging the validity and correctness of the order dated 20.12.2005 passed by the State Public Services Tribunal, Lucknow (hereinafter referred to as Tribunal), whereby Claim Petition No. 1931 of 1998 of respondent no. 1 was allowed, quashing impugned punishment order dated 2.8.1993 and appellate order dated 5.2.1997. By the order dated 20.12.2005, respondent no. 1 was declared entitled for consequential service benefits admissible to him under the Rules.

(3.) Petitioners have stated that respondent no. 1 Sri Bharat Ratna Ashok was working in district Etawah as Excise Inspector. During the relevant period, arrested one Ram Das Gupta under Section 15 of Narcotic Drugs and Psychotropic Substances Act (In short NDPS Act) for possession of 32 kgs of poppy straw. He unauthorizedly released him on bail. The sample of recovered article was also taken in contravention of statutory provisions of NDPS Act and rules framed therein.