- (1.) This petition has been filed for quashing the judgment and order dated 29.6.1992 passed by U.P. Public Services Tribunal, Lucknow.
(2.) In the claim petition the private respondent Nos. 2 to 9 had sought the quashing of the promotional orders of certain persons as Assistant Project Engineers and they had also sought their promotion to the said post. The Tribunal by the impugned judgment and order ordered that the applicants are entitled to be promoted to the post of Assistant Project Engineers (Civil) from the date, opposite-party Nos. 2 to 5 to the claim petition were promoted with all consequential benefits.
(3.) Sri U.S. Awasthi, learned counsel for the petitioner has very fairly stated that during the pendency of the writ petition, the applicants who have been arrayed as respondent Nos. 2 to 9 in the present petition were granted promotion by the Department during the pendency of this petition and, therefore, the only dispute that arises for consideration in the present petition is about that portion of the judgment of the Tribunal which promotes them from a back date i.e. the date when the opposite-party Nos. 2 to 5 to the claim petition were promoted.;