SUDHIR AGARWAL,J. - (1.) Heard learned Standing Counsel for petitioners and Sri Shishir Jain, learned counsel for respondents.
(2.) This writ petition under Article 226 of Constitution of India is directed against judgment and order dated 21.06.2012 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") in Claim Petition No. 1026 of 1999.
(3.) Admittedly, date of birth recorded in service book of claimant-respondent is 25.12.1929. He was appointed in service as Roller Driver in 1972 and at no point of time, date of birth recorded in service book was ever disputed by him. Claimant-respondent, however, was working on deputation with U.P. Rajkiya Nirman Nigam Limited, Lucknow (hereinafter referred to as "Nigam"), Chikitshalay Ikai, Haldwani wherefrom he was not retired on attaining the age of superannuation in December, 1989 and was allowed to continue even thereafter.;