- (1.) Pursuant to order of date passed on Recall/Restoration Application, the writ petition is restored to its original number.
(2.) As requested and agreed by learned counsels for parties, we proceed to hear and decide this case finally at this stage.
(3.) This writ petition is directed against judgment and order dated 30.03.2015 passed by State Public Services Tribunal (hereinafter referred to as "Tribunal") in Claim Petition No. 1141 of 2013 whereby Claim Petition has been rejected and order dated 22.04.2014 passed by State Government pursuant to an interim order dated 11.10.2013 passed by Tribunal in the aforesaid Claim Petition has been confirmed.;