STATE OF U P Vs. KANHAIYA LAL

JUDGEMENT

(1.) Heard learned Standing Counsel for the petitioner and Mr. R.K. Upadhyay, learned counsel for the respondents.

(2.) Present writ petition has been preferred against the judgment and order dated 10.9.2009, passed by State Public Service Tribunal, Lucknow in Claim Petition No.952 of 2003.

(3.) While adjudicating the promotional controversy, a decision was taken to grant promotion to the claimant respondent from 31.1.2000 on the post of Senior Finance and Accounts Officer. However, it is provided by the order dated 25.10.2012 that the claimant respondent shall not be entitled for arrears of salary in the promotional avenue. The order was impugned before the tribunal and the tribunal by the impugned judgment and order directed the petitioner State to pay salary of the period between 31.12.2000 to 25.10.2002 on the ground that the delay caused in providing promotional avenue is not because of the fault of the claimant respondent.