- (1.) Heard Shri Ratnesh Chandra, learned counsel for the petitioner, Shri Umesh Chandra, learned counsel for the respondents and perused the record.
(2.) By means of the present writ petition, the petitioner has challenged the impugned order dated 02.09.2016 passed by State Public Service Tribunal, Lucknow in Claim Petition No.626 of 2016.
(3.) Facts in brief of the present case are that claimant/respondent no.1 i.e. Shri Suresh Chandra, who was working on the post of officiating Executive Engineer in U. P. Housing and Development Board, posted at Ghaziabad was served with a punishment order thereby awarding the adverse annual confidential remark in his service record. Thereafter, he filed a Claim Petition No.626 of 2016 "Suresh Chandra vs. State of U. P. and others" to quash the adverse entries which were awarded to him, allowed by order dated 02.09.2016 passed by State Public Services Tribunal, Lucknow.;