- (1.) This writ petition is directed against the judgment and order dated 31.05.2012 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as " Tribunal") in Claim Petition No. 717 of 2012 whereby it has allowed claim petition of the claimant-respondent and directed petitioner to consider him for promotion by giving benefit of experience he has earned while discharging duties of General Manager pursuant to order dated 29.05.2007 and review application filed by petitioner has also been rejected on 08.10.2012.
(2.) Learned counsel for petitioner submitted that claimant-respondent was never appointed on the post of General Manager either on officiating basis or adhoc or in any capacity but in addition to duties of his own substantive post i.e Project Manager, he was directed to look after duties of Office of General Manager untill further order for which it was also mentioned that claimant-respondent shall not be entitled for any financial benefit or otherwise.
(3.) Hence, there was no question of counting said period when claimant respondent was looking after work of General Manager pursuant to the order dated 29.05.2007 and impugned order passed by Tribunal is clearly erroneous and illegal.;