- (1.) Heard learned Standing counsel for petitioner and perused the record.
(2.) This writ petition under Article 226 of Constitution of India has been filed by State of U.P. and its authorities assailing judgment and order dated 13.11.2007 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") allowing Claim Petition no. 124 of 1997.
(3.) Major penalty of reduction in pay scale besides recovery was imposed upon claimant-respondent vide order dated 19.10.1996 but no oral enquiry was conducted. Hence Tribunal observing that punishment was imposed in utter violation of principles of natural justice and has set aside the same vide impugned judgment dated 13.11.2007 passed in aforesaid claim petition. This fact is not disputed by learned Standing Counsel before us that no oral enquiry was conducted.;