STATE OF U.P Vs. CHASHAMVEER SINGH

JUDGEMENT

(1.) Heard Shri Pankaj Patel, learned Additional Chief Standing Counsel for the petitioners and Mohd. Yasin, learned counsel for the respondent no.1.

(2.) By means of the present writ petition, the petitioners have challenged the judgment and order dated 01.10.2014 passed by the State Public Services Tribunal, Lucknow (herein after referred to as 'Tribunal') in Claim Petition No.1354 of 2012; Chashamveer Singh Vs. State of U.P. and Others, order dated 22.03.2017 passed in Review Petition No.49 of 2015 in Re: Claim Petition No.1354 of 2012.

(3.) Facts, in brief, of the present case as submitted by learned counsel for the petitioners are that the respondent no.1- Chashamveer Singh was Constable in 'A' DAL of Battalion and in the year 2009 at the relevant time was deputed for Naxalite Duty in District Sonebhadra and while posted there in the night of 09.12.2009, he was absent during night counting. Shri K.S. Maurya, In-charge 'A' DAL reported his absence through his detailed report to Commandant 45th Battalion PAC Aligarh through his letter dated 11.12.2009, upon which after considering the said report the Enquiry was entrusted to Shivirpal, 45th Battalion, PAC, Aligarh.