- (1.) Heard Sri Ashok Khare, learned Senior Counsel assisted by Sri Kamlesh Kumar Yadav, learned counsel for the petitioner, learned Standing Counsel for the State and perused the record.
(2.) This writ petition has been filed seeking a writ in the nature of certiorari, quashing the order dated 8.12.2014 passed by State Public Service Tribunal, Lucknow (hereinafter referred to as Tribunal) in Claim Petition No. 1272 of 2012 whereby it has denied 75% of arrears of salary to petitioner for the period 25.4.1992 to January, 2008.
(3.) The facts, in brief, stated in the writ petition are that petitioner was initially appointed as a Constable in Civil Police on 15.1.1980. On 25.4.1992 his services were terminated by Superintendent of Police, Bulandshahr on the ground of unauthorised absence. Appeal filed against termination order was also rejected by Deputy Inspector General of Police, Meerut Region, Meerut vide order dated 22.1.1993.;