M.Katju and Kamal Klshore, JJ. - (1.) Heard standing counsel for the petitioner.
(2.) The respondent No. 1 is a police constable who was charge-sheeted on the allegation of misconduct and dismissed after enquiry. He filed a claim petition before the U. P. Public Services Tribunal. By an order dated 20.8.2001, the claim petition was allowed and the dismissal order and other impugned orders were quashed.
(3.) We have carefully perused the impugned order of the Tribunal and find no illegality in the same. The Tribunal has held that the rules of natural justice were not complied with in the enquiry. It has been held by the Tribunal that copies of certain relevant documents were not supplied to the respondent No. 1, and hence, natural justice was denied to the respondent No. 1.;