- (1.) Heard Sri Nitin Mathur, learned State Counsel for the petitioners and Sri D.K. Srivastava, learned counsel for the respondent no. 1.
(2.) By means of the present writ petition, the petitioners have challenged the order dated 15.03.2016 passed by State Public Services Tribunal, Indira Bhawan, Lucknow (hereinafter referred to as the 'Tribunal') in Claim Petition No. 681 of 2015 (Bhoop Narayan Rai v. State of U.P. and others) .
(3.) Facts of the present case, in brief, are to the effect that respondent no. 1 Bhoop Narayan Rai while posted as Junior Engineer (Civil), PWD, Siddharth Nagar was served a charge sheet dated 05.04.2004 containing two charges in respect to the incident which took place place on 18.07.1995 for delivery of 200 matric ton of packed Bitumen from Mathura Refinery to M/s J.P. and Company, as per contract entered between the parties dated 25.07.1995 to 24.10.1995.;