BRAJESH KUMAR SHUKLA Vs. STATE OF U. P.

JUDGEMENT

(1.) Heard learned counsel for the petitioner and the learned Standing Counsel.

(2.) Although time had been granted earlier to the respondents to file an affidavit, no counter affidavit has been filed. However, bearing in mind that the issue raised in this petition is purely legal, the learned Standing Counsel has consented for the disposal of the writ petition on merits and in the absence of a counter affidavit.

(3.) This petition challenges an order dated 2 December 2017 in terms of which the claim of the petitioner for back wages consequent to an order of dismissal having been set aside by the Tribunal has come to be negatived.