- (1.) Heard Sri Rahul Jain, learned counsel for petitioner, learned Standing Counsel for respondents and perused the record.
(2.) This writ petition, under Article 226 of Constitution of India, has arisen from judgment and order dated 7th September 1994 passed by U.P. Public Services Tribunal (hereinafter referred to as 'Tribunal') rejecting petitioner's Claim Petition No. 227/F/5 of 1984.
(3.) Petitioner was working as 'Cleaner' in the erstwhile Roadways Department of State Government and was subsequently transferred to U.P. State Road Transport Corporation (hereinafter referred to as 'U.P.S.R.T.C.') in June 1972 after its constitution. He was placed under suspension on 30.9.1976. A charge -sheet dated 14th October 1976 was served upon him. Thereafter, he was reinstated vide order dated 1.7.1977 and transferred to Rath. The order of transfer was challenged by petitioner by filing claim petition before Tribunal. He was again suspended on 27.8.1979 and a charge -sheet dated 30.10.1979 was served upon him containing three charges. Petitioner submitted reply dated 14.11.1979 denying the charges levelled against him. An oral inquiry was conduced. Inquiry Officer submitted his report holding all the charges proved. Disciplinary Authority (Service Manager) accepted report of Inquiry Officer and agreeing therewith, has imposed punishment of dismissal from service vide order dated 20.3.1982. Thereafter petitioner filed claim petition, which has been dismissed by Tribunal.;