JUDGEMENT
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(1.) Heard Sri Hari Govind Upadhyay, learned State Counsel for the petitioners and Sri R.K. Upadhyay, learned counsel for the respondent no. 1.
(2.) By means of the present writ petition, the petitioners have challenged the order dated 23.04.2015 passed by State Public Services Tribunal, Indira Bhawan, Lucknow (hereinafter referred to as the 'Tribunal') in Claim Petition No.1905 of 2014 (Paltu Ram Vs. State of U.P. and others).
(3.) Facts of the present case, in brief, are to the effect that respondent no. 1 Paltu Ram while posted as Range Forest Officer at Forest Range Utraula, Forest Division Gonda, was served a charge sheet dated 04.02.2011 to which he submitted reply on 28.02.2013.;
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