- (1.) Heard learned counsel for parties.
(2.) This is thoroughly misconceived and ill advised petition.
(3.) State Public Services Tribunal, Lucknow (hereinafter referred to as Tribunal ) has directed for payment of a short amount of Rs. 3,000/-, balance towards gratuity and commuted pension along with interest at the rate of 18 percent, vide impugned order dated 17.07.2002. Besides other, even consequences of this order are virtually negligible and still State of U.P. and its authorities, thought it expedient to challenge order of Tribunal in this Court and keeping this litigation alive for the last almost more than 18 years.;