STATE OF U P Vs. VIVEKANAND SINGH

JUDGEMENT

(1.) Heard , Sri S.K. Kalia, learned Senior Advocate, assisted by Sri Sameer Kalia, learned Advocate for opposite party no.1, Sri Pankaj Nath, learned Additional Chief Standing Counsel for the petitioner

(2.) The question involved in this writ petition is whether the claim petition filed by opposite party no.1 was barred by limitation prescribed under Section 5(b) of the U.P. Public Services Tribunal Act 1976 (hereinafter referred as 'the Act) ? and whether the learned Tribunal has considered this issue in the right perspective ?

(3.) If the answer to the aforesaid is in the negative, then it would not be necessary to consider the merits of the case, as decided by the Tribunal, if the answer is in the affirmative, it would be so required.