- (1.) Heard Mr. Anwar Ashfaq, learned Counsel for the petitioner as well as learned Additional Chief Standing Counsel for the State and Mr. Ashok Shukla, learned Counsel for the U.P. Public Service Commission.
(2.) The petitioner has filed the present writ petition under Article 226 of the Constitution of India, challenging the judgment and order dated 29.5.2015 passed by the State Public Services Tribunal, Lucknow in Claim Petition No. 806 of 2013 : Vikas Agarwal Vs. State of U.P. and others, whereby the claim petition preferred by the petitioner has been dismissed. The petitioner has also challenged the judgment and order dated 13.1.2016 passed in Review Petition No. 101 of 2015 in re: Claim Petition No. 806 of 2013, whereby the Tribunal has rejected the application for condonation of delay and dismissed the review petition being barred by time.
(3.) Shorn of unnecessary details, the facts of the case are as under : According to the petitioner, he was appointed as Junior Engineer (Civil) on ad hoc basis vide order dated 18.6.1985. In pursuance thereof, he joined on the said post on 11.7.1985 at Pauri -Garhwal. After due permission, he obtained AMIE degree in the year 1988 from the Institute of Engineers, Kolkata. Subsequently, vide Government Order dated 10.4.1995, services of the petitioner along with other Junior Engineers were regularized w.e.f. 7.8.1989.;