- (1.) Delay Condoned.
(2.) Leave granted.
(3.) The instant appeal has been preferred by the State of Uttar Pradesh assailing the order impugned dated 03.08.2018 of the High Court of Allahabad, Lucknow Bench, confirming the order dated 12.12.2013 of the State Public Services Tribunal, U.P. (for short 'the Tribunal').;