M.Katju, J. - (1.) This writ petition has been filed against the order of the U. P. Public Service Tribunal dated 8.4.1999. The petitioner was a police constable who was charge-sheeted and after an enquiry, he was dismissed from service by order dated 14.7.1993. Against that order, he filed a claim petition before the Tribunal which has been rejected. Hence this petition.
(2.) We have heard the learned counsel for the parties and have perused the record.
(3.) The charge against the petitioner was that on 11.4.1993 while he was on duty, there was an altercation between him and another constable Baburam in which the petitioner is said to have abused and threatened Baburam. However, there was no charge that the petitioner actually physically assaulted Baburam. In the inquiry, the petitioner was found guilty of the charge.;