- (1.) Heard learned Standing Counsel for petitioners -State and Sri I.H. Farooqui, learned counsel for opposite party no.2.
(2.) With the consent of learned counsel for the parties, the writ petition is being disposed of finally at the admission stage.
(3.) By means of this writ petition, petitioners -State have sought for quashing of the impugned order dated 28.04.2015 passed by opposite party no.2 -State Public Services Tribunal, Uttar Pradesh, Lucknow (in short 'Tribunal') in Claim Petition No.303 of 2013 (Dr. Ashok Kumar Vs. The State of U.P. and another), whereby learned Tribunal has quashed the punishment order dated 22.02.2012 with the observation that the petitioner (opposite party no.1) is entitled for all consequential benefits.;