M.Katju, Prakash Krishna, JJ. - (1.) Heard learned counsel for the parties.
(2.) The petitioner is challenging the impugned order of termination of service dated 14.11.1992 Annexure-1 to the writ petition which has been upheld in appeal by order dated 11.6.1993- vide Annexure-2 and in further appeal by order dated 23.11.1993 vide Annexure-3. Against this order the petitioner had approached the U. P. Public Service Tribunal but the Tribunal has rejected his claim petition vide order dated 21.6.2001 Annexure-4 to the writ petition.
(3.) We have carefully perused the impugned order and find no illegality in the same.;