- (1.) This writ petition is directed against judgment and order dated 08.08.1996 passed by State Public Tribunal, Lucknow (hereinafter referred to as, 'Tribunal'), dismissing petitioner's Claim Petition No. 362 of 1990.
(2.) Petitioner was a Constable in U.P. Police Force. He was charge sheeted alleging indiscipline and conduct of becoming of a member of disciplined force by quarreling with colleagues in drunken condition.
(3.) Inquiry officer held charge proved and recommended that in view of Police Regulation 373(1), police personnel who has taken liquor is not fit to retain in police force. Order of punishment of removal was passed vide order dated 09.08.1988 and appeal was rejected vide order dated 31.01.1988.;