(1.) HEARD Mr. K.P. Upadhyay, Addl. Chief Standing Counsel (Govt. of Uttarakhand) for the petitioners. None appears for the respondents.
(2.) THE present writ petition has been filed by the State of Uttarakhand against an order of the Public Service Tribunal, Uttarakhand, Dehradun dated 26.11.2008, in which the claim petition of respondent no. 2 being Claim Petition No. 127 of 2007 Vinay Kumar Vs. State of Uttarakhand and others has been allowed and his dismissal from service by the Police Department of Uttarakhand has been held to be illegal, consequently respondent no. 2 has also been reinstated in service.
(3.) THIS order was passed under Section 3 of the U.P. Temporary Government Servant (Termination of Service) Rules, 1975.