D.S.Sinha, J. - (1.) Heard Sri A. C. Tewari, learned counsel appearing for the petitioner and Sri S. N. Upadhyaya. learned counsel representing the respondent Nos. 2, 5 and 6 and Sri S. G. Husnain. learned Addl. Chief Standing Counsel representing the respondent Nos. 1, 3 and 4. at length and in detail.
(2.) Order and judgment dated 11th September, 1986 passed by the U. P. Public Services Tribunal No. III, Lucknow. the respondent No. 1, is under challenge in this petition under Article 226 of the Constitution of India.
(3.) By the impugned order and Judgment dated 29th February, 1980 terminating the services of the petitioner from the post of Pound-Keeper has been upheld.;