- (1.) Heard Mr. Shrawan Kumar Verma, learned Counsel for the petitioner and Mr. Shatrughan Chaudhary, learned Additional Chief Standing Counsel.
(2.) At the outset, it is relevant to mention that Ram Avtar, who had file the claim petition, died during the pendency of claim petition and, as such, the sole claimant was substituted by his legal heirs i.e. wife Savitri Devi and children.
(3.) The petitioner has approached this Court under Article 226 of the Constitution of India, challenging the judgment and order dated 16.1.2018 passed by the State Public Services Tribunal, Lucknow (hereinafter referred to as the "the Tribunal") in Claim Petition No. 601 of 2010 : Ram Avtar (died) and others Vs. State of U.P. and others, whereby the Tribunal dismissed the claim petition and the Principal Secretary, Irrigation Department, State of U.P., Lucknow, was directed to fix the liability upon the officers/employees and to consider for initiating the proceedings against them according to law for misleading the Tribunal.;