- (1.) Heard Learned Standing Counsel 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 order dated 02.06.2009 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") in Claim Petition No. 2364 of 1994 (Sabhajeet Singh Versus State of U.P. and others).
(3.) Punishment of stoppage of increment with cumulative effect and reprimand entry awarded to claimant-respondent by order dated 02.12.1993 and appellate order dated 31.1.1994 and another order dated 07.02.1994 directed for recovery have been set aside by State Public Service Tribunal vide judgment dated 2.6.2009 passed in Claim Petition No. 2364 of 1992, hence this writ petition.;