- (1.) Heard learned Counsel for the parties.
(2.) This writ petition has been preferred by the State -petitioners against the judgment and order passed by the State Public Services Tribunal, Lucknow dated 29th September, 2008 passed in Claim Petition No. 1556 of 2000 Naresh Chandra Gupta v/s. State of U.P. and Ors. whereby the claim petition has been allowed in part.
(3.) Facts in short relevant for deciding the present writ petition are as follows: Respondent No. 1 was appointed as Junior Engineer in Irrigation Department. He was promoted on the post of Assistant Engineer. He retired on attaining the age of superannuation on 31st October, 1999. The State Government under the orders dated 26th April, 2000 and dated 16th August, 2000 took a decision to re -fix the salary of the claimant -respondent in accordance with the Rules. These orders were challenged before the Tribunal.;