- (1.) This writ petition under Article 226 of Constitution of India is directed against judgment and order dated 26.02.2007 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") allowing Claim Petition No. 248 of 2003.
(2.) Punishment of Censure and withholding of increment with cumulative effect was imposed upon claimant-respondent without holding any oral inquiry and Inquiry Officer submitted report on the basis of charge-sheet and reply given by Inquiry Officer.
(3.) This is one of the ground on which Tribunal has set aside impugned order of punishment dated 29.04.2002. It is now well established that when major penalty has to be imposed, oral inquiry is mandatory.;