Saurabh Lavania, J. - (1.) Heard learned counsel for the petitioners and Mohd. Ali, learned counsel for the respondent.
(2.) By means of the present writ petition, the petitioners have challenged the order dated 05.09.2018, passed by the U.P. Public Services Tribunal, Lucknow in Claim Petition No. 214 of 2016 (Rajendra Prasad v. State of U.P. and others), annexed as Annexure No. 1 to the writ petition.
(3.) The facts in brief of the present case are as under:-;