- (1.) Heard Sri Amit Bose, learned counsel for the petitioner and Sri Mohd. Fatehuddin, learned Standing Counsel appearing for opposite-parties.
(2.) The petitioner has filed the present writ petition against the judgment and order passed by the State Public Services Tribunal, Lucknow dated 28.2.1998 in Claim Petition No. 126-A/1992.
(3.) The brief facts of the case are that the petitioner was initially appointed as Apprentice on 12-9-1960 and was later promoted as Assistant Clerk and further promoted as Assistant Sub-Inspector (Ministerial) at the Police Central Stores, Kanpur. He was transferred from the Police Central Stores. Kanpur to District Police Office. Etah vide order dated 15-6-1982. He was relieved from Police Central Stores, Kanpur on 2-7-1982 but the petitioner did not join his duties at Etah and remained absent in an unauthorised manner despite several communications sent by the police department. The petitioner was placed under suspension by order dated 19-11-1982 and by the order dated 16/18th June, 1984, the Senior Superintendent of Police, Etah appointed Circle Officer to conduct the departmental proceedings against the petitioner. A charge-sheet dated 26-3-1985 was issued for unauthorised absence from duty which was received by the wife of the petitioner on 29-3-1985 but there was no response from the side of the petitioner. The petitioner neither participated in the enquiry proceedings nor submitted any reply, hence a show-cause notice dated 27-1-1986 was issued along with the report of the enquiry officer to the petitioner against which the petitioner has submitted his reply on 9-2-1986. The competent authority thereafter passed the dismissal order, against which the petitioner filed a claim petition before the State Public Services Tribunal, which was contested by the opposite-parties by filing a written statement. The State Public Services Tribunal by the judgment and order dated 28-2-1998 dismissed the claim petition filed by the petitioner. Being aggrieved by the judgment and order dated 28-2-1998, the petitioner has filed the instant writ petition.;