- (1.) Heard Mrs. Madhumita Bose, learned counsel for petitioner and learned Standing Counsel for respondents.
(2.) This writ petition has been filed challenging judgment and order dated 17.07.2012 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as the "Tribunal") dismissing Claim Petition No. 1572 of 2009.
(3.) Order of punishment of dismissal was passed on 23.05.2008 which was challenged in aforesaid claim petition on various grounds. One of the ground was that no oral enquiry was conducted, Enquiry Officer did not fix date, time or place for oral enquiry and department did not prove the charge. Only after considering the charge sheet and petitioners reply, enquiry report was submitted, thereafter punishment order was passed.;