- (1.) THE instant writ petition has been listed in the supplementary cause list.
(2.) NEITHER Sri Ramesh Chandra Pandey, learned Counsel for the opposite party No.1 is present nor there is any request for passing over or adjournment of the case.
(3.) HEARD Sri Sanjay Bhasin, learned Counsel for the petitioner and perused the record. The instant writ petition has been filed against the Judgment and Order dated 1.9.2010 passed by the State Public Services Tribunal, Lucknow, in Claim Petition No. 1071 of 2009, whereby the claim petition preferred by the opposite party No.1 has been allowed and the order of dismissal dated 5.12.2008 has been quashed.;