- (1.) Heard the learned Counsel for the petitioners and Shri Anjani Kumar for the respondents.
(2.) Aggrieved by the order passed by the State Public Services Tribunal, Jawahar Bhawan Lucknow, dated 30.7.1993, the U.P. State Road Transport Corporation, has filed this writ petition. The Tribunal allowed the claim petition preferred by the respondents, challenging the order of termination from service, dated 1.9.1975 on the ground that the said order is punitive in nature.
(3.) The respondent No. 1 was appointed as Chaukidar on temporary basis on 29.6.1969, and was terminated from service by order of simpliciter discharge on 1.9.1975. Challenging the aforesaid order, it was pleaded by him before the Tribunal that since he was reported to be involved in a theft case, his services have been terminated without holding any enquiry and since the impugned order is based on the specific case of misconduct, the same deserves to be set aside, the same having been passed without affording any opportunity to him.;