- (1.) Heard learned counsels for parties and perused the record.
(2.) The writ petition is directed against the judgment and order dated 27.02.2015 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") in Claim Petition No. 761 of 2008 whereby Tribunal has allowed the aforesaid Claim Petition and set aside order of punishment dated 13.12.2006 and appellate order dated 27.11.2007 on several grounds including that disciplinary inquiry in accordance with the procedure prescribed in Rules was not conducted and, therefore, there is clear violation of principles of natural justice.
(3.) A charge-sheet was issued by Inquiry officer to claimant-respondent containing two charges as under: Charge No.-1 Being posted in the Veterinary Hospital- Saraneem, District- Etah, you visit the Veterinary Hospital- Barhan, Agra daily and live in Pharmacist Quarters. Being posted at the Veterinary Hospital- Saraineem, Etah, instead of not staying permanently there, you have kept occupied the quarter of veterinary pharmacist by putting your name plate there, which was not vacated despite repeated requests, which affects the function of the Veterinary Hospital- Saraineem which is indicative of your arbitrary working style and apathy towards administrative functions." "Charge No.-2 Instead of working at your place of posting, the Veterinary Hospital, Saraineem, Etah, unofficial medical treatment of animals is being carried out and Animal Health Certificate is being issued by you by going in the jurisdiction of Veterinary Hospital, Barhan, Agra. Dr. M.P. Singh stands posted at the Veterinary Hospital- Barhan, Agra. The animals had returned by Dr. Singh due to not being as per standard but despite of being posted in other district, health certificates were issued by you for the same animals. Therefore it appears that you are arbitrary towards your functions.";