JAGDEV PRASAD Vs. STATE OF U P

JUDGEMENT

(1.) Heard Mr. Ram Kumar Mishra, learned counsel for the petitioner as well as Mr. Sanjay Bhasin, learned Additional Chief Standing Counsel.

(2.) The petitioner has assailed the judgment and order dated 04.01.2013 passed by the learned Tribunal in Claim Petition No. 1705 of 2010 as also order dated 09 April 2014 passed by the Tribunal in Review Petition No. 08 of 2013 filed in claim petition No. 1705 of 2010. The petitioner in a departmental inquiry had been punished with the punishment order on dismissal from service, while he was working on the post of peon.

(3.) Being aggrieved with the punishment order dated 26.02.2010 passed by the Principal Secretary, Secretariat Administration the petitioner preferred an appeal. During the pendency of appeal he filed a claim petition also before the Tribunal challenging the order of dismissal from service, the Tribunal had dismissed the claim petition, therefore this writ petition.