Yogendra Kumar Srivastava, J. - (1.) The present special appeal seeks to challenge the judgment and order dated 17.04.2019 passed in Writ-A No. 17360 of 1995 (Raghuraj Singh Vs. U.P.S.E.B. Lucknow and others) whereby the writ petition, which was directed against an order of compulsory retirement dated 23.12.1994 passed in exercise of powers under Regulation 2 (c) of the U.P. State Electricity Board (Employees' Retirement) Regulations, 1975 (the Regulations, 1975) against the respondent-writ petitioner, has been allowed and the order of compulsory retirement has been set aside.
(2.) The Uttar Pradesh State Electricity Board, Lucknow (UPSEB) and its authorities, who were respondents in the writ petition, are the appellants before us.
(3.) It is sought to be contended on behalf of the appellants that the learned Single Judge has proceeded to allow the writ petition principally on the basis of a finding that there existed no material on record which could support the opinion that the continuance of the petitioner in service was not in public interest and nothing to this effect had been detailed in the counter affidavit.;