ANIL KUMAR,J. - (1.) Heard Shri Pankaj Patel, learned Addl. Chief Standing Counsel appearing on behalf of the petitioners and Shri R. B. S. Rathore, learned counsel for the respondents.
(2.) By means of the present writ petition, the petitioners-State have challenged the impugned order dated 29.03.2012 passed by State Public Services Tribunal (hereinafter referred to as Tribunal), Lucknow in Claim Petition No. 1049 of 2011 and order dated 03.12.2014 passed by State Public Services Tribunal, Lucknow in Review Petition No. 120/2013.
(3.) Facts in brief of the present case are that claimant-respondent no.1 filed a Claim Petition No. 1049 of 2011 against the punishment order dated 08.09.2009 passed by Principal Secretary, Home (Prisons), U. P. Civil Secretariat, Lucknow by which three increments have been withheld with cumulative effect and a censure entry has been awarded to him.;