ANIL KUMAR,J. - (1.) Heard learned Standing Counsel appearing on behalf of the petitioners and learned counsel for the respondents.
(2.) By means of the present writ petition, the petitioners have challenged the judgment and order dated 29.10.2018 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as Tribunal) in Claim Petition No.13 of 2011 "Jai Kishore Singh v. State of U.P. and others"
(3.) Facts of the present case in brief are that the respondent no. 1/claimant was selected and appointed as Constable in the Provincial Armed Constabulary in the year 1984. On 29.04.2008 he submitted an application for voluntary retirement from service before the concerned authority.;