M.KATJU, J. - (1.) SINCE the order dated 27.1.2004 by which the petition was dismissed for default has been recalled, we are now proceeding to hear the case on merits.
(2.) THE petitioner has challenged the impugned order of the U. P. Public Service Tribunal dated 7.9.1993 by which the petitioner's claim petition was dismissed. The facts of the case are that the petitioner was appointed as a constable in the year 1965. An inquiry was initiated against him alleging that while he was married to one Smt. Sunehara Devi he had kept another lady Smt. Pushpa Devi wife of one Mahesh Chandra with him. After an inquiry in which he was given opportunity of hearing, he was dismissed from service.
(3.) THE petitioner filed a claim petition before the U. P. Public Service Tribunal which has been rejected, and hence this petition.;