STATE OF U.P. Vs. SUSHILA DEVI

JUDGEMENT

(1.) This writ petition has been filed to issue a writ of certiorari to set aside the order dated 28.02.2013 and 04.06.2013, passed by the Public Services Tribunal, Uttarakhand at Dehradun (hereinafter referred to as, "Tribunal") in Execution Case No.02 of 2011, "Smt. Sushila Devi vs. Chief Engineer (Vidyut Parikalpa) and Director, Irrigation Research Institute, Roorkee, Uttarakhand and others.

(2.) During arguments, the arguments of learned counsel appearing for the petitioners was limited to the extent that the Tribunal has no jurisdiction to pass and direct to the petitioners to make payment of interest upon interest as directed by the Tribunal on 28.02.2013 and 04.06.2013 in the said Execution Case No.02 of 2011. Learned counsel for the petitioners further submitted that the said direction amounts to travelling beyond the judgment and order passed in the original claim petition.

(3.) Per contra, learned counsel for the respondent refuted the submissions of learned counsel for petitioners and submitted that there is no illegality in the impugned orders, passed by the Tribunal.