SAUMITRA DAYAL SINGH,J. - (1.) Heard Sri Suresh Chandra Dwivedi, learned counsel for the petitioner and Sri Adarsh Bhushan, learned counsel for the respondents.
(2.) This writ petition has been filed against the order dated 09/12.06.2017 passed by respondent no. 2 Chairman/General Manager, U.P. State Road Transport Corporation, Lucknow, Uttar Pradesh rejecting the petitioner's revision against the order in appeal dated 19.02.2014 passed by the Regional Manager, U.P. State Road Transport Corporation, Aligarh. By that order, the appellate authority had rejected the petitioner's appeal filed against the penalty order dated 31.07.2013 passed by the Assistant Regional Manager, U.P. State Road Transport Corporation, Aligarh. The penalty awarded is to withhold/stop increments.
(3.) At the outset, learned counsel for the respondents has raised a preliminary objection that the petitioner has an efficacious alternative remedy of appeal before U.P. Public Service Tribunal under Section 4 of the U.P. Public Service (Tribunal) Act, 1976 read with Section 2(b) of that Act.;