SUBODH SINGH Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Manish Misra, learned counsel for petitioner and learned Standing Counsel for respondents.

(2.) This writ petition under Article 226 of Constitution of India has been filed by State of U.P. and its authorities assailing judgment and order dated 10.02.2005 passed by State Public Services Tribunal, Lucknow (hereinafter referred as "Tribunal") dismissing Claim Petition no. 105/V/1992 filed by claimant-respondent

(3.) Claimant-petitioner, Subodh Singh, was appointed as Constable in U.P. Police Force and vide order dated 13.12.1991 was terminated by Superintendent of Police, Mathura in purported exercise of power under U.P. Temporary Government Servant (Termination of Service), Rules, 1975 (hereinafter referred to as "Rules 1975").