D.S. Tripathi, J. - (1.) Heard Sri Anand Prakash Singh, learned counsel for the petitioner and Sri Prafull Yadav, learned Standing Counsel for the State respondents.
(2.) By way of this writ petition filed under Article 226 of the Constitution, prayer has been made to issue a direction in the nature of certiorari quashing the impugned punishment order dated 26.11.2013, appellate order dated 18.10.2014 and judgment and order dated 04.03.2016 passed by the State Public Services Tribunal, Indira Bhawan, Lucknow (hereinafter referred to as the ''Tribunal'), in Claim Petition No. 59 of 2015 (Shyam Veer Singh Vs. State of U.P. and others).
(3.) Facts as submitted by learned counsel for the petitioner, in brief, are that Constable Godhan Lal and Constable Raghvendra were entrusted with duty in Train No. 54308, Gajraula to Najibabad Passenger on 26.07.2013. They found an eight years old girl in the train and she was handed over to Head Constable Ishrat Ali at police chauki G.R.P., Gajraula. When the matter came within the knowledge of petitioner, who was in charge of the police chauki G.R.P., Gajraula, he enquired about the telephone numbers of family members of the girl, but could not contact them due to night hours. In the next morning, he contacted the family members of the girl, who promised again and again to come there, but did not turn up. Thereafter he handed over the girl to police constables with direction to hand over the girl to her family members and entry was made in general diary on 27.07.2013 at 20:35 hours.;