- (1.) Heard Mr. Rajesh Singh Chauhan, learned counsel for the petitioner as well as learned Standing Counsel.
(2.) The petitioner has assailed judgment and order dated 24.07.2015 passed by the State Public Services Tribunal, Lucknow (the Tribunal) in Claim Petition No.1447 of 2013. By means of order impugned, the Tribunal had dismissed the petitioner's claim petition upholding the order of dismissal from service.
(3.) The petitioner was initially appointed on the post of Messenger in the year 1987 in U.P. Police Radio Department. After completion of nine years of service on the post of Messenger, he was directly recruited on the post of Workshop Hand in the year 1996. He was also promoted to the post of Assistant Operator and Head Operator. In the meanwhile one complaint was made in the year 2010 against the petitioner alleging therein that he belongs to Scheduled Caste but he succeeded to get an appointment under the Scheduled Tribe category quota on the post of Workshop Hand. The petitioner had submitted the caste certificate, whereby he was certified to be of "Dabgar" caste. In the certificate only, the "Dabgar" was mentioned but it was nowhere marked whether it belongs to Scheduled Caste or Scheduled Tribe.;