- (1.) Parmeshwar Das Gupta filed a Claim Petition No. 638/F/III/79 before the U.P. Public Services Tribunal, Lucknow. The aforesaid claim petition was partly allowed. The ultimate order passed by the Tribunal is quoted as below : "The petition is partly allowed. Opposite Parties 1 and 2 are directed to consider the confirmation of the petitioner on Group I post and consequent promotion to Class II and Class I posts from the date on which his junior Sri Ram Niwas was promoted with all consequential benefits of seniority, salary, pension etc., arising out therefrom. Parties will bear their own costs."
(2.) In execution of the aforesaid order, the VII Addl. District and Sessions Judge, Saharanpur, vide his order, dated 12.12.1995 directed that claim be paid in accordance with the terms of the decree, salary, gratuity and pension amounting to Rs. 1,97,575.32 and also directed payment of interest on the aforesaid amount at the rate of 12% per annum amounting to Rs. 1,46,205/- OOP
(3.) Aggrieved by the aforesaid order, the present revision has been filed on behalf of the State of U.P. and Another, who were arrayed as opposite parties in the claim petition.;