- (1.) Heard learned counsel for parties.
(2.) This petition is directed against judgment and order dated 12.04.2001 passed by U. P. State Pubic Service Tribunal, Lucknow (hereinafter referred to as "Tribunal") in Claim Petition No. 124/F/III/1990 (Ram Saran Versus State of U.P. and others), dismissing the claim petition preferred by petitioner.
(3.) Petitioner had prayed before Tribunal for setting-aside order dated 23.03.1990 passed by Deputy Cane Commissioner, Moradabad imposing punishment of removal, recovery of Rs.2,40,669.03, denial of full salary during period of suspension and lodging of First Information Report. However, being failed there at, he has invoked our jurisdiction under Article 226 of the Constitution of India.;