KARAMVEER SINGH Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard Shri Vinod Kumar Mishra, learned counsel for the petitioner and Shri Virendra Prasad, learned Standing Counsel for the revenue.

(2.) The present petition has been filed against the order of the State Public Service Tribunal, Lucknow dtd. 23/10/2020 passed in Claim Petition No.1945 of 2014 (Karamveer Singh Vs. State of U.P. and 3 Others). By that order of the Tribunal has dismissed the claim petition and thus confirmed the penalty order dtd. 12/8/2012, the appeal order dtd. 27/11/2012 and revisional order dtd. 12/3/2013. Thus, the penalty of dismissal from service of the petitioner- Constable in the civil police, has been confirmed.

(3.) Vide charge-sheet dtd. 1/6/2011, the petitioner was charged with the following misconduct:- <IMG>JUDGEMENT_186_LAWS(ALL)4_2024_1.jpg</IMG>