ANIL KUMAR,J. - (1.) Heard Dr. R.S. Pande, learned counsel for the petitioner and Sri Ajay Kumar Singh, learned counsel for the respondents.
(2.) By means of present writ petition, petitioner has challenged the impugned punishment order dated 29.1.2014 passed by opposite party no.1/Principal Secretary, Public Works Department, Civil Secretariat, Lucknow as well as the judgment and order dated 18.5.2017 passed by Opposite party no.6/U.P. State Public Services Tribunal, Indira Bhawan, Lucknow in Claim Petition No.1723 of 2014 ( Yatendra Kumar v. State of U.P. and others).
(3.) Facts, in brief, as submitted by Dr. R.S. Pande, learned counsel for the petitioner are that on 15.1.1990 petitioner was initially appointed as Assistant Engineer . On 8.8.1997 he was promoted to the post of Executive Engineer.;