- (1.) Heard learned Standing counsel and perused the record.
(2.) A major penalty of dismissal vide order dated 15.02.1990 was imposed upon claimant-respondent no.1 without holding any oral enquiry. Hence, order of punishment was challenged by claimant-respondent no.1 in Claim Petition No.913 of 1994 before State Public Services Tribunal, U.P., Lucknow and claim petition has been allowed and the order of punishment has been set aside.
(3.) Record shows that after service of charge sheet and supply of documents, on 14.12.1989 Enquiry Officer gave another opportunity to file reply. Thereafter he submitted inquiry report on 28.01.1990. It is evident that no oral inquiry was held by Enquiry Officer;