- (1.) Heard learned counsel for the parties on Civil Misc. Delay Condonation Application No. 338010 of 2013 and Civil Misc. Restoration Application No. 338014 of 2013 and perused the affidavits filed in support of the aforesaid applications. Cause shown is sufficient. Delay is condoned. The application for condonation of delay is allowed. The order dated 10.7.2009 dismissing the writ petition in default is recalled. The restoration application is also allowed. The writ petition is restored to its original number and status.
(2.) Heard learned counsel for the parties on merit of the writ petition and perused the record.
(3.) This writ petition has been filed by the petitioners for the following reliefs. 1.Issue a writ, order or direction in the nature of certiorari quashing the judgment and order dated 17.2.99 passed by the State Public Services Tribunal, Lucknow ; 2.Issue a writ, order or direction in the nature of mandamus directing the respondents to allow the petitioners to continue in service with effect from 1.3.92 and pay them salary month to month ; 3.Issue any other writ order or direction which this Court may deem fit and proper in the circumstances of the case; and 4.Award cost of the petition to the petitioner.";