K. C. Agarwal, J. - (1.) This petition under Article 226 of the Constitution raises the same questions for decision, which arise in the connected Samar Veer Johri v. State of Uttar Pradesh [Writ Petition No. 5648 of 1987] , Shashi Bala v. State [Writ Petition No. 4382 of 1987] , Ashok Kumar v. State [Writ Petition No. 4373 of 1987] and Rajesh Kumar v. State of Uttar Pradesh [Writ Petition No. 4385 of 1987] .
(2.) The main arguments in this Bench had been advanced by Sri Amit Bose, advocate. He was supported by Sri G. S. L. Verma, advocate.
(3.) The points urged were : " That after the enactment and implementation of the Central Administrative Tribunals Act, 1985 (Act 13 of 1985) (hereinafter referred to as Act 13 of 1985), by the Parliament, the Uttar Pradesh Public Service (Tribunals) Act, 1976 (Act XVII of 1976) (hereinafter referred to as Act XVII of 1976), by the State Legislature has become redundant. The Tribunals created under Act XVII of 1976, therefore, have no power to adjudicate in respect of the matters relating to employment of the public servants of the State of Uttar Pradesh.";