M.P. Singh, J. - (1.) This writ petition is directed against an order dated 31-10-1980 passed by the U. P. Public Service Tribunal, Lucknow rejecting the claim petition of the petitioner.
(2.) The petitioner was appointed on 7 12-1964 on one year's probation by the officer-in-charge, Nagar Palika, Sirsaganj, district Mainpuri as Tax Collector. He jointed on ' 2-12-1964. One year's period of probation was not extended by any specific order. But he was allowed to continue. Admittedly no order of confirmation was passed. The service of the petitioner was terminated vide order dated 14-10-1966 passed by the Executive Officer, which was to came into force with effect from 15-10-1966. Against this order the petitioner filed a representation/appeal to the U. P. Government on 5-1-1967. In-spite of several reminders no orders were passed till 24-11-1978. On that date an order was passed that the petitioner may approach U. P. Public Service Tribunal, Lucknow in case if he so desires. Soon thereafter the petitioner filed claim petition No. 1447/11 of 1S78 before U. P. Public Service Tribunal, Lucknow. The same was rejected on 31-10-1980 on the ground of limitation. On the principle of estoppel also the finding was recorded against the petitioner.
(3.) Heard learned Counsel for the parties.;