DURGA PRASAD Vs. DISTRICT MAGISTRATE

JUDGEMENT

(1.) Heard Shri Vinod Dwivedi. learned counsel appearing for the appellant.

(2.) By means of hfs order and judgment dated 4th January, 2002, passed in Civil Misc. Writ Petition No. 44308 of 2001. Durga Prasad v. District Magistrate, Basti and Ors. the learned single Judge has relegated the petitioner to the effective statutory alternative remedy of claim petition under Section 4 of the U. P. Public Services (Tribunal) Act, 1976. for redressal of his grievance raised by him in the petition.

(3.) The view taken by the learned single Judge is well fortified by the decision of the Hon'ble Supreme Court of India rendered in Stare of U. P. and Anr.v. Labh Chand, 1993 (2) AWC 1139 (SC) : AIR 1994 SC 754 and two Full Bench decisions of this Court delivered in Chandrama Singh v. Managing Director, U. P. Co-operative Union, Lucknow and Ors. 1992 (2) AWC 1005 : 1991 ACJ 784 and Km. Mamta Jauhari u. State of U. P. and Anr. 1999 ALJ 279. respectively.