M.Katju, J. - (1.) Heard learned counsel for the petitioner and Sri Ramesh Upadhaya learned counsel for the respondent No. 1.
(2.) The petitioner has challenged the impugned order of the U. P. Public Service Tribunal dated 28.2.1998 Annexure-1 to the writ petition.
(3.) The respondent No. 1 was Assistant Director of Education, U. P., and he was suspended on 26.4.1988 and thereafter he was charge-sheeted on 2.1.1989 and he gave a reply to the charge-sheet on 7,5.1990. True copy of the charge-sheet is Annexure-4 to the Claim Petition, copy of which is Annexure-2 to the writ petition. True copy of the reply of the respondent No. 1 to the charge-sheet is Annexure-11 to the Claim Petition.;