- (1.) Heard learned Additional Chief Standing Counsel Sri Pankaj Khare for the petitioners and perused the record.
(2.) By means of present writ petition, petitioners has challenged the judgement and order dated 10.5.2018 passed by State Public Services Tribunal in Claim Petiton No.2269 of 2016 (Sheesh Pal Vs. State of U.P. and another).
(3.) This is a case of an employee who had attained the age of superannuation on 30.5.2006 and is in second round of litigation in relation to the disciplinary proceedings initiated vide charge-sheet dated 22.12.2004.;