M.Katju, J. - (1.) This writ petition has been filed against the impugned order of the U, P. Public Services Tribunal dated 1.10.1999, Annexure-19 to the writ petition.
(2.) Heard learned counsel for the parties.
(3.) The petitioner was a police constable posted at Police Lines, Kanpur Dehat, It is alleged that he went to Ghatampur on 2.4.1989 where he drank liquor at a country liquor shop and also misbehaved with the salesman of the liquor shop, abusing and beating the salesman and breaking the glasses. The owner of the liquor shop lodged a first Information report against the petitioner regarding the incident. The Sub-Inspector posted at police station Ghatampur summoned the petitioner but the petitioner instead of going to the police station ran away. Thereafter, he was charge-sheeted on 4.8.1989 but he remained absent from duty.;