- (1.) Heard learned Standing Counsel, appearing on behalf of petitioner and perused the record.
(2.) This writ petition under Article 226 of Constitution of India has been filed by State of U.P. and its authorities assailing judgment and order dated 21.07.1995 passed by State Public Services Tribunal, Lucknow (hereinafter referred as "Tribunal") in Claim Petition no. 368/F/III 1987.
(3.) Tribunal has allowed aforesaid claim petition filed by claimant respondent and set aside punishment order dated 25.06.1981 and directed for reinstatement with all consequential benefits.;