SAURABH LAVANIA,J - (1.) Heard learned Standing counsel for the petitioner and learned counsel for the claimant-respondent.
(2.) By means of the present writ petition the petitioners-State has challenged the judgment and order dated 22.02.2013 passed by the U.P. State Public Services Tribunal (in short "Tribunal") in claim petition no.1259 of 2011, filed by the claimant-respondent, whereby the Tribunal interfered in the order dated 02.02.2011 passed by opposite party no.3, whereby the salary of the claimant-respondent was denied/withheld by applying the principle of "No work, No pay", for the period w.e.f. 25.03.2010 to 23.07.2010, on the ground the claimant-respondent was absent from duty willingly, and the order dated 22.03.2011 passed by the appellate authority/opposite party no.2, on the appeal preferred by the claimant-respondent against the order dated 02.02.2011. By the impugned order dated 22.02.2011 the Tribunal has also directed the petitioners-State to treat 121 days absence from duty as medical leave and provide/sanction salary/allowance as per rules to the claimant-respondent.
(3.) The brief facts of case is that on 01.07.1981 the petitioner was initially inducted in service as Constable in Pradeshik Armed Constabulary (hereinafter called 'P.A.C.') in 10th Battalion District-Barabanki in the Police (Home) Department, State of U.P. He was confirmed on the said post on the basis of good and outstanding service records by the respondents.;