JAGDAMBA PRASAD DUBEY Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Lalit Shukla, learned Counsel representing the petitioner and learned Standing Counsel representing the respondents.

(2.) This writ petition under Article 226 of the Constitution of India has been filed by the petitioner, Jagdamba Prasad Dubey, challenging the judgment and order dtd. 9/10/2015 passed by the U.P. State Public Services Tribunal, (hereinafter referred to as the Rs. Tribunal') Lucknow, whereby Claim Petition No. 754 of 2014 filed by the petitioner has been dismissed. The petitioner is also challenging the validity of order of punishment dtd. 27/6/2008, by which he was reverted to two stage below in the present pay-scale as well as the appellate order dtd. 28/6/2013, by which his appeal preferred against the aforesaid punishment order was dismissed.

(3.) Briefly stating, the facts of the case are that the petitioner was appointed as a Deputy Jailor in the pay-scale of Rs.9300.00 Rs.34500.00 (Grade Pay-Rs.5400.00) and was posted in the same capacity at Central Jail, Naini, Allahabad on 14/7/1997. He remained posted at different places and worked with full devotion and satisfaction of the higher authorities during his employment.