ALOK MATHUR,J. - (1.) Heard learned Additional Chief Standing Counsel for the petitioners and Sri Vijyant Nigam, learned counsel appearing for respondent no. 1.
(2.) The state of U.P has preferred the instant writ petition assailing the order of U.P Public Services Tribunal, Lucknow (hereinafter referred to as "the Tribunal"), dated 22/09/2017, whereby the Review Petition No. 70 of 2017, seeking review of the Tribunal's order dated 04/11/1992 has been dismissed on the ground of delay. The present writ petition has also been preferred after 2 years of passing of the order by the Tribunal.
(3.) After filing of the writ petition, the petitioners were permitted to file an application for condonation of delay in filing the writ petition and the delay was condoned by order dated 13/11/2018.;