ROHIT RANJAN AGARWAL,J. - (1.) Heard Sri Satya Prakash Pandey, learned counsel for petitioner and learned Standing Counsel for the State respondents.
(2.) This writ petition has been filed assailing the order dated 18.05.2015 passed by respondent no. 2-Senior Superintendent of Police, Bulandsahar, rejecting the claim of petitioner for payment of salary for the period from 21.03.1996 to 27.09.2007, during the period he was out of job.
(3.) Petitioner was a Constable working in U.P. Police. He was initially recruited in the year 1979 and attained age of superannuation on 30.09.2019. While he was in service disciplinary proceedings were initiated against him and he was put under suspension in the year 1995 and, thereafter, was dismissed from service on 21.03.1996. Thereafter, an appeal was preferred which was also rejected on 29.06.1996. Against the order of dismissal, petitioner approached U.P. State Public Service Tribunal, Lucknow and vide order dated 09.02.2007 the order of termination and the appellate order was set-aside and petitioner was reinstated in service alongwith all consequential benefits.;