KAUSHAL KISHORE SHUKLA Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Shri R.C. Saxena, learned counsel for the petitioner, Shri Vinay Kumar Singh, learned Standing Counsel and perused the record.

(2.) By means of the present writ petition, the petitioner has challenged the impugned judgment and order dated 30.08.2017 passed by opposite party No. 5/State Public Services Tribunal, Indira Bhawan, Lucknow in Claim Petition No. 1884 of 2015, dismissing the claim petition on the ground of limitation, order dated 24.02.2000 passed by opposite party No. 4/Senior Superintendent of Police, Kanpur, awarding the punishment for dismissal of services of the petitioner and order dated 27.10.2000 passed by opposite party No. 3/Dy. Inspector General of Police, Kanpur Region, Kanpur, dismissing the appeal filed by the petitioner against the dismissal order dated 24.02.2000.

(3.) Facts in brief of the present case are that the petitioner while working as Constable in District-Kanpur was absent from duty without sanctioned leave and preliminary enquiry had been conducted against him as per Rule 14 (1) of U.P. Police Officers of Subordinate Rank (Discipline and Appeal) Rule 1991 (hereinafter referred to as "Rule") by the Circle Officer, Police Line, Kanpur, who on 24.02.1997 submitted the report of preliminary enquiry.