- (1.) Heard Sri Shishir Jain, learned Counsel for the petitioners as well as Sri Sharsh, Advocate holding brief of Sri S.W.Zaman, learned Counsel for the opposite party no.1 and learned Standing Counsel.
(2.) Petitioners have approached this Court challenging the judgment and order dated 13.05.2013 passed by State Public Services Tribunal (hereinafter referred to as "Tribunal") in Claim Petition No. 2031 of 2010: Sanjay Anand Vs. State of U.P. and others, whereby a direction has been issued to the petitioners to consider the matter of private respondent in accordance with the Rules and issue an order of regularization in his favour against the backlog vacancies of the post of Assistant Resident Engineer (Electrical) along with the consequential benefits of service.
(3.) The submission of learned Counsel for the petitioners is that opposite party no.1 filed a claim petition No. 2031 of 2010 before the Tribunal and the main relief sought for by the private respondent reads as under: "1. To issue order or direction to opposite parties to consider and regularized the services of petitioner on the post of Assistant Resident Engineer (electrical) against existing vacancy of SC/ST backlog quota with all consequential service benefits.";