ASHOK PAL SINGH, J. - (1.) HEARD learned counsel for the parties and perused the record.
(2.) THE facts culled out from the record of the case are that the respondent No. 1, Sri Umesh Chandra Vyas had filed Claim Petition No. 829 of 2006, Umesh Chandra Vyas v. State of U.P. and another, before the State Public Services Tribunal, Lucknow (hereinafter referred to as 'the Tribunal') against order dated 14.9.2005 claiming that the petitioners have not promoted him from L.T. Grade to Gazetted Officer. In this regard his representation had also been rejected by them. The Tribunal by the impugned order dated 20.11.2008 while allowing his claim petition directed the present petitioners to consider the case of promotion of the respondent No. 1 from the date his juniors have been promoted on the basis of seniority in the L.T. Grade with all consequential benefits. Aggrieved, the petitioners have filed the instant writ petition.
(3.) IT is contended by the learned counsel for the petitioners that the finding recorded by the Tribunal that the persons junior to the respondent No. 1 have been promoted is illegal and against the record as none of such persons was promoted.;