STATE OF U P Vs. MAHESH NARAIN

JUDGEMENT

(1.) Heard the learned Standing Counsel and Sri Shrish Kumar, learned Counsel for the opposite party No. 1.

(2.) Since common questions of law and facts are involved in both the writ petitions, we dispose of the same by a common judgment and order.

(3.) The petitioners, being aggrieved by the judgment and order dated 10.4.2007 by which the claim petition preferred by opposite party No. 1 under section 4 of the U.P. Public Services (Tribunal) Act, 1976 was allowed, have approached this Court under Article 226 of the Constitution of India.