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to 79II
=fag
No.1734(2)pCVII-V-1-2(KA)-94985
Dated Lucknow, April 27, 1985
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 Sewn (Adhikaran) (Sanshodhan) Adhiniyam, 1985 (Uttar Pradesh Adhiniyam
Sankhya 13 of 1985) as passed by the Uttar Pradesh Legislature and assented to by .
the President
on April 26, 1985.
THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNALS) .
(AMENDMENT) ACT, 1985
(U. P. Act no. 13 of 1985)
(As passed by the Uttar Pradesh Legislature)
ACT
further,to amend the Uttar Pradesh Public Services (Tribunals) Act, 1976
IT IS HEREBY enacted in the Thirty-sixth Year of Republic of India as
follows :-
• (1) This Act may be.called the Uttar - Pradesh Public Services (Tribu-
nals) (Amendment) Act, 1985.
(2) It Shall be deemed to have come into force on January 28, 1985.
In Section I of the Uttar Pradesh Public Services (Tribunals) Act,
1976, hereinafter referred to as the principal Act, in sub-section (4); after
clause (e), the followin,g clause shall be inserted, namely
"(D a member of the staff of the Lok Ayukta.".
After section 4 of the principal Act, the following section shall be
inserted, namely :—
"4-A. (1) A reference of claim wherein the validity of any
Hearing of order of dismissal or removal from service or reduction
Reference in in rank is involved, shall be heard and finally decided
Tribunal. by both members of the Tribunal :
Provided that any order other than an order finally 'disposing of the
case, may be passed; evidence may be received and proceeding (except
hearing of oral argument for final disposal of the case) may be conduct-
ed, by either of the members.
Insertion of
new section 4-A.
Short title and
commencement.
Amendment of
section 1 of U.P.
Act 17 of 1976.
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No.§734(2)/Xv11-V—1—2(KA)-9.-1_985
"Dated L'uc‘know, April 27, 1985 . , ,
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) 'Adhiniyarn, 1985 (Uttar Pradesh Adhiniyarn
Sankhya 13 of 1985) as passed by the Uttar Pradesh Legislature and assented to by 'the Presrdent . ’.
on April 26, 1985. _ . ,
I THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNALS) .
(AMENDMENT) ACT, 1985
_ (U: P. Act no. 13 of 1985) V
(AS passed by the Uttai Pradesh Legislature)
, - , ACT _ . . .
-_furthe:1to'c‘1mend the_Uttar Praderh Public Services (Tribunals) Act, 1976
IT IS HERl-Ele enacted in the Thirty-sixth Year of Repnblic of India as
-follows 2—— ‘ v ,- ' - ' ‘ .
_ 1. ' (1) This Act may becalled t
nals) (Amendment) Act, 1985. . ‘ .
(2) It 'shall be decrnedvto have comeinto . force on January 28, 1985.
Short title and
he Uttar'Prade'sh Public Services (Tribu-
. i , commencement.
2. In section 1 of the Uttar Pradesh Public Services (Tribunals) (Act, Amendment of
Section 1 of U.P.
1976, hereinafter referred to as the principal Act, ‘in sub—section (4); after ,
clause (e), the following clause shall .be inserted, namely :L—. , 5 - A“ 17°; 19’6'
/ “(D a member of the stafi of the Lok Ayukza,”.
3. After section 4 of the principal Act, the following section'shall be - Insertion of -
inrerted, namely :—- ' ' ‘ ' * lieVVseCti<1114-AJ '
“At-A. (.1) A reference of claim wherein the validity of any ' '
Hearing Pf order of dismissal or removal from service-or» reduction
¥€§re$e 1“ in rank is involved, shall'be heard and finally decided
“ “D ‘ 'by both members of the Tribunal : V
ProvidEd that any order other than an order finally disposing of the
case, rrray be paSsed,’ evidence may be received and proceeding (except ’
, hearing of oral argument for final disposal of the” case) may be conduct-
. ' . ed, by either of the members. ‘
/ , _ .
, v - r s
Amendmessi or
section 6.
Repeal and
sevmss.
Efth Rh' MittErren nqz, 27 RIF, 1 985
- (2) A-reference of claim other than that referred to in sub-section (1)
may be heard and finally decided- by a single member of the Tribunal. -
(3)- Anything done by a 'single member of the Tribunal under .sub-
Tribunal, section (1) or sub-section (2) shall be deethect to have been done by the . • . . --: 4. In section 5 of the principal Act—
i :--
(a) in sub-section (1); for clause (b),. the following clause shall be substituted, namely
"(b)
The provisions of the Limitation Act, 1963 shall
mutatis mutandis apply to reference under section 4 as if a reference were a suit filed
in civil court so, however, that :—
(i) notwithstanding the period of limitation prescribed lin the
.
Schedule to the saidAct, the period of limitation for such reference
shall be one year ; - .
' .
00 in' computing the period of limitation the 15eriod beginning.
. . •
with the date on which the public servant makes a representation or
prefers an appeal, revision or any other petition (not being a memo-
rial to the Governor),• . in accordance with the rules or orders
regulating his conditions of service, and ending with the date on
which such public servant has knowledge of -the final order passed on such - representation, appeal, revision. or petition, as the case may be, shall be excluded :
- Provided that any reference for. which the period of limitation
' prescribed by the Limitation Act,. 1963 is more than one year, a
reference under section 4 may be made- Within the period pres-
cribed by that Act, or within one year next after the commencement
Of the Uttar Pradesh Public Services (Tribunals) (Amendment)
Act, 1985 whichever period expires earlier : . .
- • Provided-further that nothing in this clause as
substituted by
. .
the Uttar Pradesh Public Services (Tribunals) (Amendment) Act, •
1985,.shall affect any reference made before and pending at the
. commencement Of the said Act." - (b) •in'sub-section (2), for the words "oral arguments"the words - "oral or written arguments" shall be
substituted ;
.
- (c) for
sub-section (7), the following sub-section shall .be
substituted . namely—. •
. •
"(7)
Where the Tribunal makes an order other than a declara-
. . . .
. tion referred to in sub-section (6); in favour of any party and such
. order remains uncomplied with for a period of
- three months from
the date of such order, the Tribunal may, on the application of the
party in whose favour the order stands, issue a certificate for re-
cotery of the amount awarded or, as-the case may be,-- for, any
other relief granted bYthe Tribunal. Any party, in whose favour - such certificate is issued, may apply' to the- princinal Civil Court of original
jurisdiction in Uttar Pradesh within the local limits, oc,
whose jurisdiction the employee is for the time being serving, or, as
-: the case may be, last served such employer, for execution of the
. order of the Tribunal, and Such Court shall thereupon execute the .-
certificate or cause the same to be executed in the same manner
and by the same • procedure as if it were a decree for like relief . _ • passed by itself in a suit."
. 5. In sub-section.(1) of section 6, for the words "clauses (a) to. (e)" the
. • words "clauses (a) to (f)" shall be substituted
.
. • 6.
(1) The Uttar Pradeah Public Services (Tribunals
.) (Amendment) Ordinance, 1985 is hereby repealed.
.
- (2) Notwithstanding such
repeal, anything done or any action taken
- • . .
under the principal Act as amended by the Ordinance referred to in sub-sec-
:
tint] (1), shall be deemed to have been done or taken- under the corresponding
provisions of the principal Act as amended by this Act as if this Act were in force at all material' times.
. .
. . . .
By. order,
B. L LGOMBA:
. . &whir.
Amendment of
section 5.
Oqii0.-T 091' 0-7 ° 28 ITT 0 firErro)-- (41 6)—I 985 --758(irTo)
An31
1963.
U.P.. 066
nemesia./
of 19851
' ~ ' .(3)-~Anything done by a single member of ,the Tribunal
section (1) or sub-section (2) shall be deemed to have been done by the“
Tribunal; . '. . 1 . ‘ \
In section 5 of the principal Act—
' _ (a) in sub-section (l),'for clause (17),.
substituted, namely :— .
the following clause shall! be .
“(b) The provisions of the Li
, Ion such representation, appeal, revision or petition, as the case
'_: » v‘ . may he, shall be excluded : ' - ‘ ‘
ear next after the commencement
'of the Uttar PradESh Public ervices (Tribunals) (Amendment)
Act, 1985 whichever period expires earlier : ' t . t ' .~
' Provided-furthEr that nothing in this ’clause as substituted by
the Uttar Pradesh Public ,Services (Tribunals) (Amendment) Act;
l985,_shall affect any reference made before and pending at the
_ . commencement of the said Act.” - ‘
‘(b),-in'sub-scction (2), for the words “oral arguments” the words
.“oral or written arguments” ' -' ' -
shall be substituted ; V.
»' V (c) for sub-section (7), the following sub-section shall .be substituted It
. eh Court shall thereupon execute the
certificate or cause the same >
and by-the same - ‘ ‘ re a decree for like relief
7_ _ . . passed by itself in a suit.” '
Ame'ndmmi-of. - ' 5' In sub-section'(i) ofsection
6, for the words “clauses-(a) to. (e)? the
section 6. .‘ ,words “clauses (a) to (f)” shall be subm'tuted. '
nep'eal and' V
. - .. ublic Services (Tribunals) (Amendinent) U.P.'0r'dl~‘
.savinns. - r _ Ordinance, 1985 is hereby repealed. _ ~ - .
. , - t - . ' l 35;” ‘
(2) Notwithstanding such repeal, anything done or any action taken of 9
under the principal Act as amended by the Ordinance referre '
tion (1), shall be deemed to
d to in sub-sec—
ave been done or taken. under .thc corresponding 1
provisions of the principal Act as amended by this Act as if this Act.were in force
at all material‘times. ' ' i
_ By' order, .1
B. L. LOOMBA,’
_ ' -_ . - '1 V 4- ' . . Sac/lit.
.eroqeoeofio—Eofio 23m ‘ ‘
- 00000001
- 00000002
- 00000003
- 00000004