REGENT COMPUTRONICS PVT. LTD.

STATE OF UTTAR PRADESH Appellant

V/S

JAI PRAKASH SRIVASTAVA Respondents

Referred Judgements :-

INDIA GENERAL NAVIGATION AND RLY. CO. LTD. V. ITS EMPLOYEES [REFERRED TO]
KANDAA V. GOVT. OF MALAYA [REFERRED TO]
ANAND JOSHI V. M.S.F.C. [REFERRED TO]
P. C. THOMAS V. MUTHOLI CO-OPERATIVE SOCIETY LTD. [REFERRED TO]
VYSYA BANK V. N. M. PAL [REFERRED TO]
RIDGE V. BALDWIN [REFERRED TO]
S.C. GIROTRA V. UNITED COMMERCIAL BANK [REFERRED TO]
SAHNGOO RAM ARYA V. CHIEF SECRETARY [REFERRED TO]
BISHAMBHAR NATH KOHLI V. STATE OF U.P. [REFERRED TO]
ASSOCIATED CEMENT COMPANIES LIMITED CHAIBASA CEMENT WORKS JHINKPANI VS. THEIR WORKMEN [REFERRED TO]
MEENGLAS TEA ESTATE VS. WORKMEN [REFERRED TO]
KESORAM COTTON MILLS LIMITED VS. GANGADHAR [REFERRED TO]
SUR ENAMEL AND STAMPING WORLD LIMITED VS. WORKMEN [REFERRED TO]
EMPLOYERS OF FIRESTONE TYRE AND RUBBER CO PRIVATE LIMITED VS. WORKMEN [REFERRED TO]
CENTRAL BANK OF INDIA VS. PRAKASH CHAND JAIN [REFERRED TO]
S D SHARMA VS. TRADE FAIR AUTHORITY OF INDIA [REFERRED TO]
CENTRAL RAILWAY VS. RAGHUBIR SARAN [REFERRED TO]
RADHEY SHYAM PANDEY VS. CHIEF SECRETARY U P [REFERRED TO]
RADHEY KANT KHARE VS. U P COOPERATIVE SUGAR FACTORIES FEDERATION LTD [REFERRED TO]
ANANT R. KULKARNI VS. Y.P. EDUCATION SOCIETY [REFERRED TO]
BHARAT SUGAR MILLS LIMITED VS. JAI SINGH [REFERRED TO]
TATA OIL MILLS COMPANY, LIMITED VS. ITS WORKMEN [REFERRED TO]

JUDGEMENT

(1.) Heard learned State counsel for the petitioner and Shri R.C. Sinha, learned counsel for the respondent.

(2.) By means of the present writ petition, the petitioner has challenged the impugned judgement and order dated 29.09.2016 passed by the State Public Service Tribunal, Indira Bhawan, Lucknow (in short 'the Tribunal') in Claim Petition No.170 of 2016 (Jai Prakash Srivastava v. State of U.P & others).

(3.) The facts in brief of the present case as submitted by learned counsel for the petitioner are that the respondent/claimant-Jai Prakash Srivastava while working on the post of Jailer at District Jail, Kheri was placed under suspension by an order dated 01.08.2014 on the ground that certain accused/convicted persons were getaway from the main gate of the jail. Thereafter a charge sheet was issued to the respondent/claimant containing two charges to which he submitted his reply on 13.10.2014. The disciplinary authority has appointed an inquiry officer to conduct the inquiry proceedings. The inquiry officer has conducted the inquiry and submitted his report to the punishing authority on 28.11.2014. The punishing authority/Deputy Director General of Police/Inspector General of Prison, Jail Reform, U.P., Lucknow issued a show cause notice 09.12.2014 along with inquiry report to the respondent/claimant to which he submitted his reply on 16.12.2014.

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STATE OF UTTAR PRADESH Vs. JAI PRAKASH SRIVASTAVA

Referred Judgements :-

JUDGEMENT

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