- (1.) Heard Ms. Anita Tiwari, learned Counsel for the petitioner and Sri Mayank Singh, learned State Counsel for the respondents.
(2.) The present petition has been filed for the following main relief:- (a) to issue a writ, order or direction in the nature of CERTIORARI quashing the impugned orders dated 23.12.1961 (Ann. 3) and dated 13.12.84 (Ann. 6) to the writ petition; (b) to issue a writ, order or direction in the nature of MANDAMUS commanding the opposite parties 1 to 3 to treat the petitioner into their services with fully salary and also is entitled other benefits like annual increments, leave, seniority and promotion alike."
(3.) By means of the present petition the petitioner has challenged the impugned judgment and order dated 13.12.1984 (Annexure No. 6 to the writ petition) passed by the U.P. State Public Services Tribunal, Lucknow (in short "Tribunal") in Claim Petition No. 136/F/V/1982 filed by the petitioner as well as the order dated 23.12.61 (Annexure No. 3 to the writ petition), by which the services of the petitioner was terminated.;