- (1.) Called in revised. None appeared on behalf of claimant- respondent no. 1 and 2 to press this writ petition. Hence after hearing learned Standing Counsel, we proceed to decide this matter since the matter relates to 2008.
(2.) This writ petition is directed against judgment and order dated 26th December, 2007 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal') in Claim Petition No. 62 of 1995 (Ashish Kumar Singh and another Vs. State of U.P. and others). Tribunal has has set aside punishment order dated 28.12.1993 whereby claimants- respondents were dismissed from service on the charge of misbehaviour with the public after taking liquor and showing conduct unbecoming police officer.
(3.) Learned Standing Counsel submitted that so far as departmental inquiry is concerned, Tribunal did not find any error in the decision but has set aside punishment order of claimants - respondent on the ground that in criminal case, claimants- respondents was exonerated by Lok Adalat. It has further observed that a criminal case was pending hence it was incumbent upon petitioners to defer departmental proceeding and await result of criminal case which has not been done only. However claimants - respondents were acquitted in Lok Adalat in criminal case. The order of dismissal has been set aside. Despite the fact that no error has been found in departmental inquiry.;