- (1.) Heard Shri A. P. Singh as well as Shri Tung Nath Tiwari, learned counsel for the review-petitioner, Shri Daya Shankar Tiwari, learned counsel for the respondent and perused the record.
(2.) Facts in brief of the present case are that initially, aggrieved by the order dated 25.07.1996 passed by opposite party no.8/Deputy Land Reforms Commissioner, Board of Revenue, U.P., Lucknow, review-petitioner filed a Claim Petition No.1535 of 1996 before the U. P. State Public Services Tribunal, Lucknow, dismissed by order dated 12.08.1998 with the following findings :- TABLE NOT FOUND
(3.) Against the order dated 12.08.1998 passed by the Tribunal, review petitioner has filed the present writ petition No.1221 (SB) of 1998, dismissed by order dated 26.09.2012, which on reproduction reads as under :- "Heard learned counsel for the parties. The petitioner is aggrieved by the order passed by the State Public Services Tribunal dated 12.8.1998, approached this Court by means of the writ petition, whereby the Tribunal has dismissed the claim petition which was filed by the petitioner. We have gone through the order passed by the Tribunal. We do not find that any error has been committed by the Tribunal while passing the order impugned which may warrant interference by this Court in exercise of jurisdiction under Article 226 of the Constitution of India. Accordingly, the writ petition is dismissed.";