- (1.) Heard Sri Sanjai Kumar Singh, learned counsel for petitioner and Sri Sanjiv Srivastava, learned counsel for respondents.
(2.) This writ petition under Article 226 of Constitution of India is directed against judgment and order dated 06.03.2014 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") in Claim Petition No. 849 of 2006.
(3.) Petitioner was working in U.P. State Mineral Development Corporation Ltd. and was allowed retirement under Voluntary Retirement Scheme vide order dated 01.03.2000. H filed aforesaid Claim Petition seeking following reliefs: ...[VERNACULAR TEXT OMITTED]... "1. Kindly declare the adverse part/portion mentioned in Annexure 1, i.e., the order dated 01.03.2000 passed by opposite party no. 2 to be illegal, discriminatory and arbitrary and quash the same. 2. Kindly direct opposite parties to pay the petitioner all payable consequential benefits without delay presuming him to be "retrenched" employee in consequence of order dated 31.01.2000 and adjusted like similar junior retrenched and V.R.S. granted persons from the same date." (English Translation by Court) ;