JAI MANGAL RAM Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Shivam Pandey learned counsel holding brief of Sri Rahul Chaudhary learned counsel for the petitioner and Sri Piyush Srivastava learned Standing Counsel for the State.

(2.) The present petition has been filed challenging the impugned orders dtd. 7/5/2012, 25/9/2012, 29/5/2012 and also challenging the order dtd. 11/1/2016 passed by the U.P. State Public Service Tribunal in Claim Petition No. 1245 of 2013 and also order dtd. 29/5/2017 whereby the review petition filed by the petitioner has been rejected.

(3.) The brief facts of the instant case are that the petitioner herein was working as a constable in the Police Line, Varanasi. The allegation against the petitioner is that he misbehaved with his senior officer, Mr. Devi Dayal, being in an intoxicated condition, for which the complaint was made against him and he was placed under suspension and the following charge was framed against him. <IMG>JUDGEMENT_36_LAWS(ALL)12_2023_1.jpg</IMG>