State Of U.P ... vs Jai Singh Rathore & Anr.
2017 Latest Caselaw 3689 ALL

Citation : 2017 Latest Caselaw 3689 ALL
Judgement Date : 25 August, 2017

Allahabad High Court

State Of U.P ... vs Jai Singh Rathore & Anr. on 25 August, 2017

Bench: Sudhir Agarwal, Ravindra Nath Mishra-Ii




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- SERVICE BENCH No. - 19871 of 2016
 
Petitioner :- State Of U.P Through Principal Secretary, Forest Department, Govt.U.P Lucknow & Another
 
Respondent :- Jai Singh Rathore & Anr.
 
Counsel for Petitioner :- C.S.C
 
Counsel for Respondent :- C.S.C,Alok Singh Chauhan,Jai Singh Rathore
 

 
Hon'ble Sudhir Agarwal,J.

Hon'ble Ravindra Nath Mishra-II,J.

1. Heard learned Standing counsel for petitioner-State of U.P and its authorities and Sri Alok Singh, learned counsel for respondent.

2. This writ petition is directed against the judgment and order dated 26.09.2014 passed by State Public Services Tribunal, Lucknow (hereinafter referred to as " Tribunal") in Claim Petition No. 1968 of 2011.

3. Admittedly training was imparted to claimant-respondent after appointment in department where he joined on 31.05.1983,therefore, Tribunal has rightly held that the his training period be counted as service period for the purpose of considering eligibility for A.C.P on completion of 10, 18 and 26 years of service.

4. When questioned, learned counsel for petitioner could not place before us any otherwise law.

5. We, therefore, do not find any manifest error in the order of Tribunal warranting interference.

6. Writ petition lacks merit. Dismissed.

Order Date :- 25.8.2017

Pachhere/-