- (1.) Heard Sri Manish Misra, learned counsel for petitioner and learned Standing Counsel for respondents.
(2.) This writ petition has been filed against judgment and order dated 05.02.2001 passed by State Public Services Tribunal in Claim Petition No. 100/V/1993 whereby Tribunal has dismissed claim petition insofar as order of punishment dated 29.02.1992 imposing punishment of removal was challenged by claimant-petitioner but with regard to payment of subsistence allowance during the period of suspension, Tribunal has given direction to respondents.
(3.) Learned counsel for petitioner submitted that a copy of inquiry report was supplied to petitioner and show cause notice was given to him to which petitioner also submitted his reply on 14.02.1992 but in the punishment order dated 29.02.1992, Punishing Authority has said that petitioner fails to submit reply and punishment order has been passed without considering petitioner's reply dated 14.02.1992. This ground was taken before Tribunal but it has misread pleadings and documents and has observed that punishment order has been passed after considering petitioner's reply.;