S.P. Srivastava, J. - (1.) Feeling aggrieved by an order dated 14.7.1983, passed by the U.P. Public Services Tribunal dismissing the claim petition of the petitioner challenging an order passed by the District Collector dated 4.7.1973 reverting the petitioner to post of paid Apprentice and thereafter removal of his name from the list of Paid Apprentices vide the order dated 25.8.1973, passed by the same authority which orders were left intact with the dismissal of the claim petition, the petitioner has approached this Court seeking redress praying the quashing of the aforesaid orders.
(2.) Before the Tribunal the petitioner had, in the alternative, prayed that his representation against the impugned orders be directed to be disposed of. Apart from the aforesaid relief claimed in the writ petition, he has prayed for the issuance of a direction requiring the Board of Revenue to decide the revision filed by him which is claimed to have been filed on 21.1.1975.
(3.) I have heard the learned counsel for the petitioner and the learned standing counsel representing the respondents and have carefully perused the record.;