SUDHIR AGARWAL,J. - (1.) Heard learned Standing Counsel for petitioners. None appeared on behalf of respondents though the case has been called in revised and name of Sri R.C. Pandey is shown as counsel for respondent. Hence, we proceed to decide this case after hearing learned Standing Counsel for petitioners.
(2.) This writ petition under Article 226 of Constitution of India is directed against judgment and order dated 21.01.2000 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") in Claim Petition No. 2575 of 1997.
(3.) Father of Claimant-respondent, Pawan Kumar Sharma was an employee in Police Department and died in harness on 09.02.1991. Claimant-respondent was offered compassionate appointment on a Group D post by appointment letter dated 27.09.1994 pursuant whereto claimant-respondent joined. Subsequently, he claimed that according to his qualifications, he is entitled for appointment to a Group 'C' Post and when failed to receive any favour/response from petitioner, respondents filed Claim Petition No. 2575 of 1997 which has been allowed by Tribunal vide impugned judgment directing petitioners to appoint claimant-respondent on a Group C post.;