STATE OF U. P. Vs. RAJ KUMAR SINGH

JUDGEMENT

(1.) Heard Ms. Monika Arya, learned Additional Chief Standing Counsel for the petitioners and Sri Ram Narain, learned Counsel for the respondent.

(2.) The respondent-petitioners by the instant writ petition are assailing the order dtd. 23/3/2021, passed in Claim Petition No.707 of 2016, by the State Public Services Tribunal, Lucknow (for short, "Tribunal"), allowing the petition of the applicant-respondent setting aside the order of punishment imposed upon the applicant-respondent in disciplinary proceedings.

(3.) The short question that arises for consideration is, as to whether the Tribunal was competent to usurp upon itself the role of an appellate authority by setting aside the punishment order, when admittedly, the factum of the charge of overstay of leave was not denied by the employee.