RAJNESH KUMAR TYAGI Vs. STATE PUBLIC SERVICES TRIBUNAL, U P , INDIRA BHAWAN, ASHOK MARG, LUCKNOW AND OTHERS

JUDGEMENT

(1.) This Writ Petition has been filed by the petitioner challenging the validity and legality of the order of the State Public Services Tribunal dated 19.4.1999 (Annexure -11 to the Writ Petition), whereby the Claim Petition of the petitioner has been dismissed and the order of his dismissal dated 19.6.1993 has been upheld.

(2.) Brief facts of the case are as follows:

(3.) For the reasons recorded hereinabove, this Court finds no merit in the instant writ petition and the instant writ petition deserves to be dismissed and is hereby dismissed. No order as to costs.