Anil Kumar, Daya Shankar Tripathi, J. - (1.) Heard Sri Shishir Jain, learned counsel for the petitioners and Sri Ziauddin Khan, learned counsel for the respondent no. 1/claimant.
(2.) By means of the present writ petition, the petitioners have challenged the judgment dated 06.07.2017 passed by State Public Services Tribunal, Indira Bhawan, Lucknow (hereinafter referred to as the 'Tribunal') in Claim Petition No. 499 of 2006 (Abdul Kalam Azad v. Managing Director, U.P. State Bridge Corporation Limited and another).
(3.) Facts of the present case, in brief, are to the effect that respondent no. 1/claimant Abdul Kalam Azad while working on the post of Office Assistant Grade-I in Road Construction Unit, Azamgarh of the U.P. State Bridge Corporation Limited (hereinafter referred to as the 'Corporation') was suspended by means of the order dated 07.06.2005.;