Anil Kumar, J. - (1.) Heard Sri Pratyush Tripathi, learned State Counsel, Sri Manish Misra, learned counsel for respondent No. 1 and perused the record.
(2.) By means of the present writ petition, the petitioners have challenged the judgment and order dated 02.05.2016 passed by U.P. State Public Service Tribunal, Lucknow (hereinafter referred to as the Tribunal).
(3.) Facts, in brief, as submitted by learned counsel for petitioners are that respondent No. 1/Sunil Kumar Dixit while working on the post of Constable has been served a chargesheet dated 13.07.2013 after being placed under suspension on the ground that on 22.05.2013 when he was posted in VIP duty, he had done an act which is not in accordance with service condition.;