Virendra Kumar, J. - (1.) This writ petition was dismissed for want of prosecution vide order dated 4.12.2017. Restoration Application (CMA No. 132244 of 2017) has been allowed vide order dated 19.3.2018 and writ petition has been restored to its original number.
(2.) Heard Mr. A.M. Tripathi, learned counsel for petitioner, learned Additional Chief Standing Counsel for the State and perused the material available on record.
(3.) This writ petition has been instituted on behalf of the petitioner for quashing of impugned judgment and order dated 26.7.2017 passed in Claim Petition No. 1419 of 2009 and order dated 6.11.2017 passed in review petition no. 78 of 2017 by the State Public Services Tribunal (hereinafter referred to as 'Tribunal').;