Uttar Pradesh act 1 of 1977 : The UTTAR PRADESH Pf-UM-rz,C CP:71,710ES (TRITUNAL,S) (AMENDMENT) Act, 1976

Date: 14 Jan 1977

Department

Department of Vidhai Anubhag - 1

Ministry

Ministry of Vidhai

PDF

VT-395

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No. 137/XVII-V-1-169-1976 Dated Lucknow, January 15, 1977

IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India the Governor is pleased to order the publication of the following English translation of the Uttar Pradesh Lok Sewa (Adhikaran) (Sanshodhan) Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankhya 1 of 1977) as passed by the Uttar Pradesh Legislature and assented to by the President on January 10, 1977 :

'THE UTTAR PRADESH Pf-UM-rz,C CP:71,710ES (TRITUNAL,S) (AMENDMENT) Act, 1976 [U. P. Act no. 1 of 19771

(As passed by the Uttar .Pradesh Legislature) AN

ACT further to 'amend the Uttar Pradesh Public Services (Tribunals) Act, 1976

IT'S HEREBY enacted in the Twenty-seventh Year of the Republic of India as follows:--

1. This Act may be called the Uttar Pradesh Public Se: vices (Tribunals) Short title. (Amendment) Act, • 1976.

2. In section 1 of the Uttar Pradesh Public Services (Tribunals) Act, Amendment of 1976 (hereinafter referred to as the principal Act), in sub-section (4), for clause section 1 of (b), the following clause shall be substituted, namely t_

U. P. Act 19 or 1976.

an officer or servant of the High Court or of a curt subordinate to the High Court;".

3. In section 2 of the principal Act,_ Amendment of

(i) after clause (a), the following clause shall be inserted, namely:— section 2.

(aa) 'Presenting Officer includes an Assistant Presenting Officer appointed by the State Government; (ii) for clause (b), the following clause shall be substituted, namely:—

"(b) 'public servant' means every person in the service or pay of—

the State Government ; or a local authority not being a Cantonment Board ; or any other corporation owned or -controlled by the State

Government (including any company as defined in section 3 of the Companies Act, 1955, in which not less than fifty per cent of the paid up share capital is held by the State Government, but excluding any other company):

4. In section 5 of the principal Act— (i) in sub-section (1), in clause (a), the: following proviso shall be

Inserted, namely:— "Provided that where, in respect of the subject matter of a

reference, a competent court has already passed a deciee or order or issued a writ or direction, and such decree, order, writ or direction has become final, the principle of rev judicara shall apply" ;

(ii) after sub-section (5), the following, sub-sections shall be inserted, namely :—

"(5A) NO interim order (whether by way of injunction or stay or in any other manner) shall be passed by the) Tribunal on or in any proceedings relating to any reference unless—

(a) copies of such reference and application for interim order, along with all documents in suppoit of the plea for such interim order are furnished to the party a7ainst whom such petition is filed, and

Atncndmeni Df section 5.

Warm amount, 15 waft, 1977 (2) erg? ea uf‘aﬁiu}! at? snow e‘ 32? miner—tn a? m fie-eff semis) ﬁ ﬁst-ft want i ﬁrfaa svﬁmv afar", 1908 $7 am 139 a wave (a) 233 on (n) a? mite Ema nﬁxam‘t 2% «an f‘atn WI" nun-1a zrﬁan liq-n13, Hanna Ewe-war an E-Ifaunuin mangle a new 5117171! 53?}? ear I?! wﬁrerm am get on ”f it”??? as"! w. «631%: No. 137/XVIl-V-1wl69-1976 Dated Lucknow, January 15, 1977 uance of the provisions of clause (3) of Article 348' of the Constitution. of India the Govgi'qng: 1is pleased to order the publication of the followmg English translation of the Uttar Pradesh Lok Sewa (Adhikaran) (Sanshodhan) Adhiniyam, 1976 (Uttar Pradesh Adhiniyam Sankhya l of 1977) as passed by the Uttar Pradesh Legislature and assented to by the President on January 10, 1977 : 'THE UrrAR PRADESH in , , (AMENDMLNT) Act. 1976 _ [U.P. Act 110. l of 1977] (A/s passed by the Uttar Pradesh Legislature) An ACT further-to 'amend the Urrar Pradesli Public Services (Tribunals) Act, i976 {'1' Is HEREBY enacted in the Twenty-seventh Yea; of rho Republic of India as follows:— ,1. This Act may be called the Utlﬂr Pradesh Public Services (Tribunals) (Amendment) Act,' 1976. ‘ 2. In section 1 ol'the Uttar l’radesh Public Services (Tribunals) Act, 1976 (hereinafter referred to as the principal Act). in sub-section (4). forc‘iause (b), the following Clan so shall be substituted, namely :— “(b) an oﬁiccr o.— servant ofthe High Court or of a court subOrdinate to' the High Court;". 3. in, section 2 of the principal Act,— ‘ (i) aft" clause (a), the following clause shall be inrertea', namelyé— “‘(aa) ‘Presenting Olﬁcer’ includes an Assistant Presenting Ofﬁcer appointed by the State Government; (ii) for‘ clause (17), the following clause shall be rubrzirur‘ed, namely:— "(b) ‘public servant’ means every person in the service or pay ’ 5C QTR‘JfCES TRIBUNAL?» of— , (i) the State Government ; or (ii) a. local authority not being a Cantonment Board ; or (iii) any other corporation owned or centrolled by the State Government (including any company as deﬁned in section 3 of the Companies Act, 1956, in which not less than ﬁfty per cent of the paid up share capital is held by the State Government, but excluding any other company); 4. In section 5 of the principal Act—- (i) in sub-section (l), in clause (a), the following proviso shall be Inverted, nameiyz— ' “Provided that where, in respect of the subject matter of:a reference, a competent court has already passed a deeree or order or issued awrit or direction, and such decree, order, writ or directionhas become ﬁnal, the principle of res ,v'im’imra shall apply“ ; ' (ii) after sub—section (5), the following sub-sections shall be inserted, namely:— “(_5A_) N'o interim order (whether by wziy of injunction or stay orm any other manner) shall be passed by the) Tribunal on or in any proceedings relating to any reference unless— (:1) Copies of such reference and application for interim order. along with all doCuments in support of the plea for such interim Order are furnished to the party aeainst whom such petition is ﬁled, and ' ‘ Short title. Amendment of section 1 of U. P. Act 11 o! 1976. Amendment of section 2. . Amendment of eection 5.

4 NI tic AbT 5TFITETRIll WI-. 15 W9"Eitl, 1977

(b) at least fourteen days'Aime is given to such party to file a reply and opportunity is given to it to be heard in the matter:

Provided that the Tribunal may dispense with the requirements of (a) and (b) and may, for reasons to be recorded, make an interim order, as an exceptionalmeasure, if it is satisfied that it is neces- sary so to do for preventing any loss to the petitioner which cannot be adequately compensated in money, but any such Interim order shall, if it is not vacated earlier, cease to have effect on the expiry of the period of 14 days fioin the date on 'blob it is made unless the said requirements have been complier' with before the expiry of the said period and the Tribunal has con-

tinued the operation of that order.

(5-B) Notwithstanding anything in the foregoing sub-sections, the Tribunal shall have no power to make an interim order (whether by way of injunction or stay or in any other manner) in respect of an order made or purporting to be made by an employer for the suspension, dismissal, removal, reduction in rank, termination, compulsory retirement or reVersion of a public servant, and every interim order (whether by way of injunction or stay or in any other manner), in respect of such matters, which was made by a Tribunal before the date of commencement of this sub-section and which i; in force on that day, shall stand :vacated,"

5. (1) Where, on the date of the commencement of this Act, a referencr by or against a servant of a court subordinate to the High Court is pendim under the principal Act before a Tribunal, it shall continue to be heard an decided by the Tribunal in accordance with the provisions of this Act.

(2) Where before the commencement of this Act, any party to any procee lug before a Tribunal has filed an affidavit sworn before an officer appoint,

under clause (b) or clause (c) of section 139 of the Code of Civil Procedui

1908, such affidavit shall be deemed to have been validly sworn and may be act,

upon by the Tribunal as such.

Sayings and transitory pro- visions.

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410 T0 1:10410-70 410 453 UTO (faatfart-i) - -1976-980 (40) I

Savings tnmitorv vision. q’to laminate—40 in) 453 mo (faarfm)— A197G——980 (ﬁe) I Wﬁﬂ mum 11-791-. 15 maﬁ,1977 (b) at least fourteen days’time is given to such party to ﬁle a. reply and opportunity is given to it to be heard in the matter: Provided that the Tribunal may dispense with the requirements of (a) and (b) and may, fur reasons to be recorded, make an interim order, as an exceptionalvmeasure, if it is satisﬁed that it is neces- sary so to do for preventing‘any loss to the petitioner which cannot be adequately compensated in money, but any such Interim order shall, if it is not vacated earlier, cease to have effect on the expiry of‘the period- of '14 days froiu the date On which it is made unless the said requirements have been complied/with before the expiry of the said period and the Tribunal has con— tinued the operation of that order. (S-B) Notwithstanding anything in the foregoing sub-sections, the Tribunal shall have no power to make an interim order (whether byway ofinjunction or or in any other manner) in respect of an order made or purpo to be made an employer for the suspension, dismissal, re reduction in rank, ermination, compulsory retirement or rev 1 ion of a public servant.and every interim order (whether by way of injunction Or stay or in any other manner), in respect of such matters, which was made by a Tribune? before the date of Commencement of this sub-section and which i: in farce on “~at d9" shah stand vacated" U). w}, .. and 5. (l) Where, on the date of the commencement of this Act, a referenct PW‘ by 0: against a servant ofa court subordinate to the High Court is pendini under the principal Act before a Tribunal, it shall continue to be heard am decided by the Tribunal in accordance withthe provisions of this Act. (2) Where before the commencement of this Act, any party to any procee ing before a Tribunal has ﬁled an afﬁdavit sworn before an oﬂicer appoint: 1 under clause/(1)) or clause (6) of section 139 of the Code of Civil Procedui 1908, such afﬁdavit shall be deemed to have bccu validly sworn and may be 2161' upon by the Tribunal as such. mar 31, darn no: «he, Hfaa l

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Uttar Pradesh act 1 of 1977 : The UTTAR PRADESH Pf-UM-rz,C CP:71,710ES (TRITUNAL,S) (AMENDMENT) Act, 1976

SECTIONS