Virendra Kumar, J. - (1.) Since both the aforesaid writ petitions involve common question of law, hence the same are being decided together.
(2.) Both the aforesaid writ petitions have been instituted assailing common judgment and order dated 6.5.2016 passed by State Public Services Tribunal (hereinafter referred to as 'Tribunal')in Claim Petition No. 83 of 2016 (Nawab Singh Vs. State of U.P. and others) and in Claim Petition No. 84 of 2016 (Nawab Singh Vs. State of U.P. and others) whereby the Tribunal has allowed both the aforesaid claim petitions by delivering common judgment and impugned order dated 6.3.2010 relating to Claim Petition No. 83 of 2016 and impugned order dated 28.5.2010 relating to Claim Petition No. 84 of 2016 have been quashed. It is directed that respondent no. 1-Nawab Singh shall be entitled for consequential benefits arising out of quashing of impugned orders.
(3.) The pleadings of writ petitions are almost same, therefore these pleadings are dealt with and writ petitions are being taken up together.;