STATE OF UTTARANCHAL Vs. SAMUAL HAQ

JUDGEMENT

(1.) HEARD Mr. J.P. Joshi learned standing counsel appearing on behalf of the petitioners.

(2.) BY the present Writ petition, the petitioners have prayed for a writ of certiorari quashing the judgment and order dated 24th February. 2004 passed by the Public Service Tribunal in claim petition No. 67T/2002 Samual Haq Vs. State & others.

(3.) BRIEFLY stated a petition under section 4 of the U.P. Public Services (Tribunals) Act. 1976, was filed by the respondent No.1 Samual Haq praying for quashing of order dated 7th January. 1995, by which the representation of the respondent No.1, against the tentative seniority was rejected. In the meantime, final seniority list was also finalized.