BALJI TEWARI Vs. STATE OF U P

JUDGEMENT

(1.) Heard learned Counsel for the parties and perused the record.

(2.) The order impugned in this writ petition is passed by the Addl. District Judge, Mathura holding that Petitioner suit No. 292 of 1990 is not maintainable in view of Section 6 of U.P. Public Service Tribunal Act, 1976 (hereinafter referred to as "Act 1976")on the ground that the Petitioner is a teacher in an aided private school but since the liability for payment of salary lie upon State Government, therefore, is a holder of a civil post and is a "public servant" as defined under Section 2(b) of the Act therefore the suit is not maintainable.

(3.) It is contended that the logic and reasoning assigned by revisional court is wholly misconceived and is contrary to law.