RAMESH SINHA,J. - (1.) The Court has convened through Video Conferencing.
(2.) Heard Shri Mohit Jauhari, learned Standing Counsel for the State/petitioners.
(3.) By means of the instant writ petition under Article 226 of the Constitution of India, the petitioner is challenging the judgment and order dated 26.02.2019 passed by the State Public Services Tribunal, Lucknow (hereinafter referred to as 'the Tribunal') in Claim Petition No. 253 of 2018 : Neeraj Verma Vs. State of U.P. and others, whereby the Tribunal, while allowing the claim petition, quashed the order of punishment dated 30.11.2017 and directed that if any service benefits are withheld on account of the punishment order dated 30.11.2017, the claimant/respondent is entitled to get the same, in accordance with law.;