Virendra Kumar, J. - (1.) Heard Mr. Shesh Nath Bhardwaj, learned counsel for petitioner and learned Standing Counsel for the respondents.
(2.) This writ petition has been instituted by the petitioner assailing judgment and order dated 31.8.2016 passed by the learned State Public Services Tribunal, Lucknow (hereinafter referred to as 'Tribunal') dismissing Claim Petition No. 2248 of 2010 and orders dated 07.08.2009 passed by respondent no. 3, 30.12.2009 passed by respondent no. 4 and order dated 19.06.2010 passed by respondent no. 3.
(3.) It is pleaded in the grounds of writ petition that the petitioner was appointed on the post of 'Constable' in the year 1998. When the petitioner was posted on 17.04.2008 at district Sitapur. He went to his home town along with his family. Due to certain adverse family circumstances in which the petitioner was evicted from his house. His household items were kept in a room, where his elder brother resided. Consequently, family partition took place and accordingly the petitioner brought all these articles to his government house/accommodation. The petitioner could not report on his duties and he joined the duties on 21.5.2008. The petitioner was placed under suspension vide order dated 16.05.2008 passed by respondent no. 5.;