- (1.) Heard Smt. Renu Mishra, Advocate holding brief of Sri P.K. Srivasta, learned counsel for petitioner and Sri Shobhit Mohan Shukla, Advocate for respondents no. 2 to 5.
(2.) Petitioner was imposed punishment of dismissal vide order dated 22/24.07.1989 and his appeal was also rejected vide order dated 24.09.1994, hence he filed Claim Petition No. 1251 of 1995 before U.P. Public Service Tribunal (hereinafter referred to as the Tribunal ), but has lost his matter thereat also since claim petition has been dismissed vide judgment dated 16.05.1997. This has brought petitioner here challenging aforesaid orders in this writ petition.
(3.) Learned counsel for the petitioner pressed before us that petitioner was denied adequate opportunity of defence inasmuch copy of inquiry report was not supplied before passing order of punishment. She placed reliance on Constitution Bench decision in Managing Director, ECIL, Hyderabad v. B. Karunakar, 1993 (4) SCC 727 .;