RAVINDRA NATH MISHRA-II,JJ. - (1.) Heard Sri Sanjay Bhasin, learned counsel for petitioners, Sri P.C. Gautam, claimant respondent-1 in person, learned Standing Counsel for respondent-3 and perused the record.
(2.) This writ petition under Article 226 of Constitution of India is directed against judgment and order dated 30.07.2015 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") where allowing Claim Petition No. 980 of 2012, it has directed respondents therein to pay salary to claimant respondent-1 for the period from September, 2001 to 30.04.2003 and May, 2003 to January, 2004 with 6% interest.
(3.) Petitioners and respondents-2 and 3 filed Review Application No. 122 of 2015 but same was rejected by Tribunal vide order dated 05.12.2016. Both these orders are under challenge in the present writ petition.;