ANIL KUMAR,J. - (1.) Heard learned Standing Counsel and learned counsel for the respondents.
(2.) By means of the present writ petition, the petitioners have challenged the impugned judgment and order dated 07.01.2016 passed by State Public Services Tribunal, Lucknow in Claim Petition No.661 of 2015 ( Pradeep Kumar Yadav vs. State of U.P. and others ).
(3.) Facts in brief of the present case are that claimant/respondent no.1 was appointed on the post of Assistant Commissioner (Commercial Tax) vide order dated 02.11.1991 issued by U. P. Public Service Commission. In order to award the ACR for the year 2009-10 (28.07.2009 to 31.03.2010), he submitted self-assessment-report. On the basis of the same, the recommending authority certified his integrity as excellent.;