- (1.) The case is taken up through Video Conferencing.
(2.) Heard Mr. Rakesh Kumar Singh, learned counsel for the petitioner as well as Mr. Shikhar Anand, learned Counsel appearing on behalf of opposite party no.1 and learned Standing Counsel appearing on behalf of opposite parties no.2, 3 and 4.
(3.) The instant writ petition has been filed challenging the impugned judgment and order dated 28.06.2021, passed by U.P. State Public Service Tribunal, Lucknow in Claim Petition No.2321 of 2018; Amol Kumar Sharma Vs. State of U.P. and others and the order dated 11.06.2018, passed by opposite party no.3, whereby the claim petition preferred by the petitioner has been rejected being time barred.;