- (1.) Heard learned Standing Counsel for petitioners and Sri Manish Misra, learned counsel for respondents and perused the record.
(2.) This writ petition is directed against judgment and order dated 13.02.2001 passed by State Public Services Tribunal (hereinafter referred to as the "Tribunal") in Claim Petition No. 570 of 1990 filed by claimant-respondent-1, Ram Chandra Dubey.
(3.) Tribunal has allowed aforesaid claim petition and set aside dismissal order dated 02.08.1990 as also appellate order dated 22.08.1990 wherein claimant-respondent's appeal against dismissal order was rejected. Tribunal has also given all consequential benefits to claimant-respondent-1, including arrears of salary, etc. One of the grounds which has found favour with Tribunal is that copy of preliminary inquiry report was relied as one of the relied on documents but author of said report was not examined, hence contents of such report ought not to have been relied as that constitute hearsay evidence.;