Anil Kumar, J. - (1.) Heard Sri Manish Misra, learned counsel for petitioner, learned State counsel and perused the record.
(2.) By means of present writ petition, the petitioner has challenged the judgment and order dated 17.05.2018 passed by State Public Service Tribunal, Lucknow (in short 'Tribunal') in claim Petition No. 2038/2014 (Yogendra Nath Upadhyay v. State of U.P. and others).
(3.) Facts in brief of the present case as submitted by learned counsel for petitioner are that petitioner was initially appointed on the post of constable in Civil Police, State of Uttar Pradesh. On 13.08.1987, he proceed for three days causal leave but could not resume the duty thereafter.;