DEEPAK SHARMA S/O SHRI PRAMOD KUMAR SHARMA PRESENTLY WORKING AS ACCOUNTANT IN MUSSOORIE DEHRADUN DEVELOPMENT AUTHORITY Vs. PUBLIC SERVICES TRIBUNAL UTTARAKHAND,

JUDGEMENT

(1.) BY means of this writ petition moved under Article 226 of Constitution of India, the petitioner has sought quashing of order dated 30.04.2007 (copy Annexure -1 to the writ petition) passed by respondent No. 1 to the extent, the claim petition was not admitted relating to relief sought relating to rejection of the representation made by the petitioner.

(2.) HEARD learned Counsel for the parties and perused the affidavits.

(3.) TRIBUNAL has admitted the claim petition against the order dated 12.04.2007, only to the extent, by which the order dated 04.06.2005, was revived. The said order and the order of the rejection of representation of the petitioner are interlinked. The order passed by the State Government was one composite order. That being so if the petitioner is able to show that order reviving the quashed order is illegal, he has a case to argue for consequential benefits.