GULSHAN RAI JAIN Vs. STATE OF U.P.

JUDGEMENT

(1.) Heard Sri Amit Bose, learned counsel for petitioner(s) and perused the record.

(2.) Both these writ petitions relate to same person, namely, Gulshan Rai Jain and hence have been heard together and are being decided by this common judgment.

(3.) The Writ Petition No. 1272 (S/B) of 2004 has been filed challenging punishment order dated 16.03.2012 and judgment and order dated 27.05.2004 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as "Tribunal") in Claim Petition No. 1038 of 2002. Writ Petition No. 1261 (S/B) of 2006 has arisen from order dated 03.08.2005 passed by State of U.P. pursuant to judgment and order dated 27.05.2004 passed by Tribunal.