- (1.) Heard learned counsels for parties and perused the record.
(2.) The writ petition is directed against the judgment and order dated 23.05.1997 passed by U.P. State Public Services Tribunal (hereinafter referred to as "Tribunal") in Claim Petition No. 241 of 1984.
(3.) Tribunal has dismissed the Claim Petition and confirmed removal order dated 22.02.1984 whereby petitioner was removed from services after holding enquiry. Petitioner, working as Survey Kanoongo, was served with charge-sheet dated 05.08.1982 issued by Enquiry Officer. It contained four charges. The documentary evidence relied on in support of each charge, were mentioned under every charge. These documents contained various letters issued by departmental authorities as also a complaint letter. Petitioner submitted reply dated 01.10.1982. He denied all the charges and requested for oral enquiry. He also mentioned names of Defence Witnesses namely Sri D.C. Nautiyal, H.M.A. Bukhari and Avinash Chandra. Two more names were mentioned for cross-examination. Enquiry Officer, it is said, fixed certain dates for oral enquiry but there was no attempt on the part of Department to prove evidence before Inquiry Officer. On the dates, alleged oral enquiry was held by Enquiry Officer, it directly required petitioner to adduce defence evidence.;