- (1.) Heard Sri R.K. Singh, Additional Advocate General assisted by Sri Ashotosh Singh, Advocate for petitioners and Sri Ratnesh Chandra, learned counsel for respondent-1.
(2.) This writ petition filed under Article 226 of the Constitution of India is directed against the judgment and order dated 01.04.2009 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") in Claim Petition No. 690 of 2004 directing petitioners to count service rendered by Claimant-respondent-1 i.e Kalpana Verma in Integrated Area Development Agency (hereinafter referred to as " IADA") after absorption in the Government service as per Government Order dated 11.08.2008 treating it to be service rendered in the Government department, with all consequential benefits. Petitioners have also challenged order dated 18.04.2017 passed by Tribunal in Contempt Case No. 276 of 2009 issuing Bailable Warrant to Petitioner- 2 for non compliance of directions contained in Tribunal's judgment dated 01.04.2009.
(3.) It is contended that IADA was a society, registered under Societies Registration Act, 1860 (hereinafter referred to as "Act 1860") and, therefore, service rendered under said Society would not count for any purpose after absorption of Claimant-respondent in Government Service and Government Order dated 11.08.2008 is not applicable for this purpose.;