- (1.) Heard Mr. Upendra Nath Mishra, learned Counsel for the petitioner -Sushil Kumar Dwivedi, learned Standing Counsel for the State and Mr. R.D. Shahi, assisted by Mr. O.P. Tiwari, learned Counsel for the contesting respondent -Satish Kumar Tripathi.
(2.) Sushil Kumar Dwivedi has approached this Court by filing writ petition No. 1542 (S/B) of 2011, whereas State authorities have preferred writ petition No. 2058 (S/B) of 2011, challenging the judgment and order dated 27.6.2012 passed in Claim Petition No. 656 of 1998 :Satish Kumar Tripathi Vs. State of U.P. & others by the State Public Services Tribunal, Lucknow (hereinafter referred to as the "Tribunal"), whereby the Tribunal, while allowing the claim petition preferred by respondent -Satish Kumar Tripathi, set -aside the final seniority list dated 22/23.7.1990 for the post of Routine Grade Clerk/Assistant Accountant of District Treasury, Unnao, and appellate order dated 9.10.1997, directed the State authorities for consideration of the appointment of the claimant -Satish Kumar Tripathi for the post of Treasury Clerk w.e.f. 7.11.1986 after modifying the gradation list/seniority list dated 23.7.1990 and issue appointment order after placing claimant/ private respondent over and above to the writ petitioner -Sushil Kumar Dwivedi with all consequential service benefits.
(3.) Since common question of facts and law are involved in the above -captioned writ petitions, therefore, they are being decided by a common order.;