VIRENDRA KUMAR,J. - (1.) The instant writ petition arises out of the judgment and order dated dated 09.03.2017 passed by the Uttar Pradesh Public Services Tribunal (in short referred to as "the Tribunal") in Claim Petition No.1662 of 2016 (Masood Asghar Vs. State of U.P. and others), whereby the claim petition of the petitioner has been dismissed by the Tribunal affirming the order of punishment dated 20.08.2015 passed by the Superintendent of Police, Barabanki and the appellate order dated 18.01.2016 passed by the Deputy Inspector General of Police, Faizabad Range, Faizabad.
(2.) Submission of learned Counsel for the petitioner is that the petitioner is a Head Constable in Civil Police (Promotional Pay Scale),who was subjected to departmental proceeding under the provisions of Uttar Pradesh Subordinate Police Officers (Punishment and Appeal) Rules, 1991 (in short "1991 Rules"). In the preliminary inquiry, the petitioner was allegedly found guilty for not not showing respect to public representative i.e.Mr. Rakesh Pratap Singh (MLA) and having spoke to media persons.
(3.) Learned Counsel for the petitioner has further submitted that on the report of preliminary inquiry dated 05.06.2014 submitted by the Additional Superintendent of Police, Amethi, a charge-sheet dated 01.10.2014 was served upon the petitioner requiring him to submit his reply. Vide letter dated 10.10.2014, the petitioner had requested for providing copies of preliminary inquiry report and the complaint but the same were not provided and in absence of such documents, the petitioner submitted his reply on 31.10.2014 denying the allegations levelled again him.;