Ashish N. Trivedi and Ikram-ul-Bari, JJ. - (1.) We have heard learned counsel for the petitioner and Sri Rajiv Sharma, learned standing counsel appearing for the State in opposition to the writ petition and have examined the contentions and material on record.
(2.) This writ petition is directed against the order dated 2.6.2000 passed in Claim Petition No. 612 of 2000 preferred by the petitioner before the U. P. State Public Service Tribunal (hereinafter referred to as Tribunal). The claim petition was dismissed by the Tribunal on the ground that the Tribunal had no jurisdiction to entertain the claim-petition.
(3.) We are of the opinion that the Tribunal was perfectly justified not to entertain the claim petition preferred by the petitioner in view of the provisions contained in Section 4 of the U. P. Public Services (Tribunal) Act, 1976 (for short the Act).;