- (1.) The State of Uttar Pradesh and its officers have filed this petition to assail the order dated 29 October 2010 passed by State Public Services Tribunal, Lucknow1 in Claim Petition No. 1511 of 2007 that was instituted by Munshi Lal Baghel2 who has been impleaded as respondent no.1 in this petition.
(2.) The said claim petition was filed by Baghel, who was working on the post of Seenchpal, for a direction upon the opposite parties in the claim petition to place him in the final seniority list dated 7 March 2007 at the correct position between serial Nos. 10 and 11 and to grant him promotion on the post of 'Seench Paryavekshak' from the date persons at serial Nos. 10 and 11 were promoted with all consequential benefits.
(3.) The Tribunal by order dated 29 October 2010 allowed the claim petition and directed the opposite parties to re-fix the seniority of the applicant above the name of Rakesh Chandra Srivastava (who was placed at serial No.11) and, if he was found fit, then to consider his case for promotion on the post of 'Seench Paryavekshak' from the date promotion was granted to Rakesh Chandra Srivastava and, if promoted, to grant all the consequential benefits.;