ANIL KUMAR,J. - (1.) Heard Sri Manjeev Shukla, learned counsel for the petitioners/State and Sri Manish Kumar, Senior Advocate assisted by Sri Ganesh Kumar Gupta, learned counsel for the claimant-respondent no. 2/Sushil Kumar Mishra.
(2.) By means of present writ petition, petitioners have prayed for quashing of the impugned judgment and order dated 4.7.2018 passed by U.P. State Public Service Tribunal, Indira Bhawan, Lucknow (herein after referred as the 'Tribunal') in Claim Petition No. 1035 of 2014 (Sushil Kumar Mishra Vs. State of U.P. and others).
(3.) Facts, in brief, as submitted by learned counsel for the petitioners are that on 2.11.2011 a Truck having registration no. RJ-14 UB3210 was intercepted by the police of the police-station Chakeri, District Kanpur Nagar. It was found that in the said truck cows and bullocks were being carried for slaughtering. When the police interrogated the driver of the truck, namely, Ram Kumar son of Prem Singh and other persons present in the truck, they stated that claimant/respondent no. 2 by putting his motorcycle was facilitating the smooth movement of the truck so that the cattle present in the truck may be taken to Bihar for slaughtering.;