- (1.) Heard learned Standing Counsel for petitioners. None has appeared for respondents, hence we proceed to hear the matter and decided the case ex-parte.
(2.) This writ petition has been filed by State of Uttar Pradesh and its authorities challenging judgment and order dated 08.04.2004 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as the "Tribunal") allowing Claim Petition No. 963 of 1998 filed by claimant-respondent-1, Sant Kumar Tiwari.
(3.) Tribunal has set aside orders of punishment dated 21.06.1997 and 23.03.1998 whereby three annual increments with cumulative effect, withholding of integrity and withholding of balance salary during the period of suspension was awarded. No departmental inquiry necessary for imposing major penalty was conducted.;