- (1.) We have heard Shri Pankaj Saxena, learned Standing Counsel for the Petitioners and Shri A.N. Tiwari, for the Respondent.
(2.) The State is aggrieved by the judgment of the State Public Service Tribunal, Lucknow, Court No. 9 in Claim Petition No. 53 of 2005, allowing the claim petition and directing the State of U.P. through Secretary, Nagar Vikas, Anubhag -4, Lucknow, to consider the claim of the Petitioner for promotion on the post of Accounts Officer w.e.f. 1.1.1997 treating the Petitioner as confirmed on the post of Asstt. Accounts Officer with all consequential benefits admissible to him. The order was to be complied within three months.
(3.) In the order dated 21.5.2009 passed by this Court, it was observed that the Respondent has already been promoted to the post of Accounts Officer but that he is pressing the promotion w.e.f. 1.1.1997.;