VIRENDRA KUMAR-II,J. - (1.) Heard Mr. M.K. Tiwari, learned Counsel for the petitioner and learned Standing Counsel.
(2.) The writ petition has been instituted by the petitioner assailing impugned judgment and order dated 22.05.2017 passed by State Public Service Tribunal, Lucknow (hereinafter referred to as "Tribunal") passed in Reference/Claim Petition No. 1231 of 2010 and order dated 24.11.2004 passed by Superintendent of Police (Special Enquiry), U.P. Lucknow, order dated 21.11.2006 passed by Inspector General of Police (Special Enquiry), order dated 17.04.2007 passed by Senior Superintendent of Police, Meerut, order dated 22.07.2008 passed by Deputy Inspector General of Police, Meerut and order dated 15.04.2010 passed by Revisional Authority, i.e., Deputy Director General of Police (Door Sanchar), Lucknow.
(3.) Learned Tribunal has dismissed Reference Petition No. 1231 of 2010: Constable Ramesh Chandra Mishra v. State of U.P. and others vide impugned judgment and order dated 22.05.2017.;