D.S.Sinha, J. - (1.) Heard Sri Mahesh Gautam, the learned Counsel appearing for the petitioner, and Sri V.N. Agarwal, the learned Standing Counsel of the State of U.P. representing the respondents.
(2.) Dhirendra Kumar Gautam, an erstwhile Jail Warden, invokes the jurisdiction of this Court under Article 226 of the Constitution of India for impugning the two orders and judgment dated 15th July, 1998 and 24th July. 1998 passed by the U.P. Public Services Tribunal, Lucknow, copies whereof arc Annexures '6' and '8' to the petition.
(3.) By the order and judgment dated 15th July, 1998 the Tribunal has rejected the claim petition of the petitioner and the order and judgment dated 23rd July, 1998 purports to reject the petition of the petitioner seeking review of the order and judgment dated 15th July. 1998. The prayer for quashing the orders dated 20th February. 1987 and 1st July, 1991, giving rise to the claim petition, has also been made. The order dated 20th February. 1987, a copy whereof is Annexure T to the petition, is the order terminating the services of the petitioner and the order dated 1st July. 1991 is the order passed by the appellate authority rejecting the appeal of the petitioner.;