VIJAY BAHADUR SINGH Vs. STATE OF U P

JUDGEMENT

(1.) R. N. Ray, J. This civil revision to taken up for hearing. The fact the case is that the applicant sought for certain reliefs which were partly allowed by the U. P. Public Service Tribunal and the authority concerned was not complying with the order passed by the Tribunal so he moved before the Civil Court under the second proviso of Section 5 of the U. P. Public Service (Tribunal) Act, 1976 for necessary action. Being aggrieved by the order of the learned Court, he has come up before this Court in this revision petition. It has been submitted that under the provisions of U. P. Public Services (Tribunal), Rules, 1992, which has en forced, the case to be transferred to the competent authority in view of the provisions of Section 12 (4) and (5) of the amended Act. The learned standing Counsel submits that he has been in structed to submit that the order was al ready complied with and the money was withdrawn and intimation was given to that effect to the revisionist but the present revisionist did not receive the pay ment so the same was deposited in Government treasury. Be that as it may be, that matter should be decided by the authority concerned. In the circumstan ces, in view of the provisions of Section 4,5 and 12 of the Amended Act, the matter stands transferred to the said Tribunal for necessary action according to law. Accord ingly a copy of this order be sent down to the learned District Judge at Balia and U. P. Public Service Tribunal at Lucknow for information and necessary action thereto.

(2.) THIS revision in thus stands finally disposed of. I do not order as to costs, Revision finally disposed of. .