- (1.) Heard learned Standing Counsel for petitioners 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 12.03.2008 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") allowing Claim Petition no. 349 of 2003.
(3.) Learned Standing Counsel contended that since only minor penalty has been awarded therefore, mere fact that oral enquiry was not held will not vitiate the proceedings. The submission is thoroughly misconceived.;