SHIV BACHAN GAUTAM Vs. STATE PUBLIC SERVICES TRIBUNAL

JUDGEMENT

(1.) Heard Shri Om Prakash Misra, learned counsel for the petitioner and Shri Kumar Sambhav, learned Standing Counsel appearing for the respondent Nos. 2 to 5.

(2.) The captioned writ petition has been filed assailing therein, the judgment and order dtd. 22/3/2023 passed by the learned State Public Services Tribunal, Indira Bhawan, Lucknow in Claim Petition No. 1332/2020 (Shiv Bachan Gautam v. State of U.P. and others) whereby, the claim petition had been dismissed.

(3.) The facts of the case, in brief, are that initially disciplinary proceedings were conducted against the petitioner and a punishment order was passed on 27/2/2004 whereby, punishment in the form of reversion at the basic pay for one year was imposed against him. The petitioner preferred an appeal against the order dtd. 27/2/2004 which was dismissed on 2/8/2004, and thereafter, a revision was filed which was allowed vide order dtd. 4/3/2005 with direction to the Superintendent of Police, Agra to prepare a fresh charge-sheet against the petitioner and conduct fresh enquiry in the matter. Thereafter, again disciplinary proceedings were conducted against the petitioner and the Superintendent of Police (Railways), Prayagraj passed the punishment order dtd. 7/12/2007 whereby, the petitioner was dismissed from service. Again, the petitioner preferred an appeal which was dismissed vide order dtd. 18/8/2012, and thereafter, the revision filed by the petitioner was also dis-missed vide order dtd. 25/8/2013.