SAURABH LAVANIA, J. - (1.) Heard Sri Santosh Kr. Yadav "Warsi" learned counsel for the petitioners as well as Sri Devendra Pratap Singh, learned counsel for the respondent No. 2.
(2.) The petitioners have challenged the order of the Tribunal passed inClaim Petition No. 93/F/I/91 (Ram Saran v. State of U.P. and others) dated 29.10.1996whereby the Tribunal has allowed the Claim Petition filed by the respondent No. 2.
(3.) The Claim Petition was filed in the year 1991 against the alleged Suspension Order dated 19.07.1974 passed by the petitioner No. 2, District Basic Education Officer, Gonda. On 29.10.1996, the Claim Petition was allowed and the Suspension Order dated 19.07.1994 was set aside with direction to reinstate the respondent No. 2 and pay him consequential benefits like salary etc. as per rules w.e.f. the date of Suspension Order.;