SAURABH LAVANIA,J. - (1.) Heard learned counsel for the petitioner and learned Standing Counsel.
(2.) The present writ petition has been filed challenging the validity of the judgment and order dated 24.09.2018 passed by opposite party no.2/U.P. State Public Services Tribunal (in short "Tribunal") in Claim Petition No.1696 of 2016 filed by the Claimant-opposite party no.1, whereby the opposite party no.2 set aside the punishment order dated 05.12.2014 passed by the Managing Director of the petitioner corporation and the appellate order dated 20.06.2016, whereby the appeal of the opposite party no.1 was rejected by the appellate/competent authority.
(3.) Vide impugned order dated 24.09.2018, the opposite party no.2 has issued direction for payment of entire salary, allowances and consequential benefits in accordance with law from the date of dismissal i.e. 19.09.2000 to 07.01.2010, the date passing of the order 07.01.2010 in Writ Petition No.1582 of 2003, with a further direction to pay back the realized amount to the opposite party no.1 within, 3 months.;