Vedpal, J. - (1.) Heard Mr. Vishal Singh, learned counsel for the petitioner and learned Standing Counsel.
(2.) The petitioner, a police Constable, feeling aggrieved with the order of dismissal dated 21.6.1995 and the appellate order dated 29.11.1995, approached the State Public Services Tribunal, Indira Bhawan, Lucknow. The tribunal has dismissed the claim petition, bearing No.293 of 1996. Hence, the petitioner has approached this Court under Article 226 of the Constitution of India.
(3.) The petitioner was appointed as Armed Constable in the year 1979 and joined duty on 24.12.1979. On account of satisfactory work and conduct, his services were confirmed. By order dated 5.5.1994, the Superintendent of Police, Muzaffarnagar placed the petitioner under suspension and later on, a charge- sheet dated 5.12.1994 was issued by the Circle Officer, Bodana, Muzaffarnagar. It shall be appropriate to reproduce relevant portion of the charge-sheet dated 5.5.1994 : ...[VERNACULAR TEXT OMITTED]...;