- (1.) This special appeal has arisen from a judgment and order of the learned Single Judge dated 24 March 2015. Briefly stated, the services of the respondent who was a Constable in the Provincial Armed Constabulary (PAC) were terminated on 14 October 1977 on the ground that he had been involved in a revolt which had taken place in 1973. The respondent filed a claim petition before the Public Services Tribunal (Tribunal). The Tribunal dismissed the claim petition by an order dated 19 January 1998. A writ petition was filed by the respondent to challenge the order of the Tribunal.
(2.) A writ petition was filed before this Court by one Vijay Bahadur Singh who was similarly circumstanced. A learned Single Judge of this Court by judgment dated 26 September 1997 allowed the writ petition and while setting aside the order of termination directed the State to reinstate the petitioner in those proceedings with full benefits with retrospective effect.
(3.) In the writ petition filed by the respondent, the Division Bench while allowing the writ petition issued the following directions : "Impugned termination order dated 14.10.1977 and the order of the Tribunal dated 19.01.1998 are quashed.";