- (1.) Heard Shri V. K. Singh, learned Senior Advocate assisted by Shri Rajeev Singh, learned counsel for the petitioner, Shri Sabhajeet Singh, learned counsel for the respondent and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 11.08.2016 passed by State Public Service Tribunal, Lucknow in Claim Petition No.488 of 2014 "Suresh Upadhyaya vs. State of U. P. & Ors.", the order dated 27.09.2013 passed by Deputy Inspector General of Police, Azamgarh thereby dismissing the appeal filed by him along with order dated 05.07.1996 passed by Superintendent of Police, Azamgarh thereby dismissing the petitioner from his services.
(3.) Facts in brief of the present case are that the petitioner while working on the post of Constable, posted at Azamgarh in U. P. Police department was absent from his duties on 04.06.1993. So by order dated 05.07.1996, Superintendent of Police, Azamgarh dismissed the petitioner from his services.;