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ergo to IN,
Jay
No. 1840(2)-VII-V-1-1 (KA)-27-2003
Dated Lucknow, December 17, 2003
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India, the
Governor is pleased to order die publication of the following English translation of the Uttar Pradesh Lok
k. Seva (Adhikaran) (Sanshodhan) Adhiniyam, 2003 (Uttar Pradesh Adhiniyam SanIchya 12 of 2003) as passed
by the Uttar Pradesh Legislature and assented to by the Governor on December 16, 2003
THE UlTAR PRADESH PUBLIC SERVICES (TRIBUNAL)
(AMENDMENT) ACT, 2003
(up. ACT NO. 12 OF 2003)
[As passed by the Uttar Pradesh Legislature]
AN
ACT
further to amend the Uttar Pradesh Public Services (Tribunal) Act, 1976.
IT IS HEREBY enacted in the Fifty-fourth Year of the Republic of India
as follows:-
This Act may be called the Uttar Pradesh Public Serv ices (Tribunal)
(Amendment) Act, 2003.
In section 2 of the Uttar Pradesh Public Services (Tribunal) Act, 1976
hereinafter referred to as the principal Act, after clause (a-3) the following clause shall
be inserted, namely
"(a-3A) "Legal representative" means a person, who in law represents
the estate of the deceased person and includes a person in whom the right to
receive pensionary, retirement, terminal or other benefits vests:"
In section 4 of the principal Act for sub-section (1) the following Amendment of
- sub-section shall be substituted, namely :— section 4
"(I) Subject to the other provisions of this Act, a person who is or has
been a public servant and is aggrieved by an order pertaining to a service matter
within the jurisdiction of the Tribunal, may make a reference of claim to the
Tribunal for the redreSsal of his grievance.
Explanation : For the purpose of this sub-section "order" Means an order or
omission or in-action of the State Government or a local authority or any other
Corporation or company referred to in clause (b) of section 2 or of an officer, committee
Of other body or agency of the State Government or such local authority or Corporation
or company:
Short title
Amendment of
section 2 of U.P.
Act no. 17 of
1976
WWW”?! 17mm, 2003
3
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zmfiflmfiar(m)(fim)m, 2003W$IWWFW§I
' more.
GTR'o‘fio 2W,
No. 1840(2)-VlI—V—-I—-I (KA)-27-2003
Dated Lucknow. December 17. 2003
IN pursuance of the provisions of clause (3) of Article 348 of the Constitution of India the
' Obvernor is pleased to order the publication of the following English translation of the Uttar Pradesh Lok
‘ scya (Adhikara't) (Sanshodhan) Adhiniyam 2003 (Uttar Pradesh Adhiniyam Sankhya 12 of 2003) as passed
by the Uttar Pradcsh Legislature and assented to by the Governor on December 16, 2003: —
I THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNAL)
\ (AMENDMENT) ACT. 2003
(UP. ACT N0. 12 OF 2003)
[As passed by the Utrar Pradeslt Legislature]
I ' AN
. Aer
- further to amend the Uttar Pradesh Public Service: (Tribunal) Act, 1976.
. IT IS HEREBY enacted in the Fifty-fourth Year of the Republic of India
as follows:—
1. This Act may be called the Uttar Pradesh Public Services (Tribunal) SW" “”9
(Amendment) Act, 2003.
2. In section 2 of the Uttar Pradesh Public Services (Tribunal) Act 1976 Ammdmem ”f
' section 2 or U P.
hereinafter referred to as the principal Act, afier clause (a- 3) the following clause shall Act no. 17 of
be inserted. namely :— ’ t976
"(a-3A) “Legal representative" means a person, who in law represents
the estate of the deceased person and includes a person in whom the right to
receive pensionary. retirement terminal or other benefits vests;"
3. In section 4 of the principal Act for sub- -section (1.) the following Am?"dm°hi 0f
— sub-section shall be substituted namely: — seem" 4
“(1) Subject to the other provisions of this Act. a person who is or has
been a public servant and is aggrieved by an order pertaining to a service matter
within the jurisdiction of the Tribunal, may make a reference or claim to the
Tribunal for the redres'sa] of his grievance.
Explanation: For the purpose of this sub-section‘ ‘order" means an order or
omission or in-action of the State Govemment or a local authority or any other
Corporation or company referred to in clause (b) of section 2 or of an officeL committee
or other body or agency of the State Government or such local authority or Corporation
or company: ‘
4Io vto 4!*-4o4I0 749 "Itisf (ft0)-0790-2003-597--.0797/01 ) I
to 1710 15) trto—gotro 205 Mc .91111*—(1797)--2003-850 (Eh-cc:FL:tug-4 t
Amir4M.tta'ONFor- '
4 TT( Rt4T TIR171 1T-$2; l7 R( 2003
1
Provided that no reference shall, subject to the terms of any contract, be made
in respect of a claim arising out of the transfer of a public servant:
Provided further that in the case of the death of a public servant, his legal
representative, and where there are two or more such representatives, all elf them jointly,
may make a reference to the Tribunal for payment of salary, allowances, gratuity,
provident fund, pension and other pecuniory benefits relating to service due to such
public servant."
STATEMENT OF OBJECTS AND REASONS
The Uttar Pradesh Public Services (Tribunal) Act, 1976 (U.P. Act no. 17 of 1976) has been
enacted to provide for the constitution of Tribunal to adjudicate disputes in respect of matters relating to
employment of all public servants of the State. Section 4 of the said Act provides that a person who is or.
has been a public servant and is aggrieved by an order pertaining to a service matter within the jurisdiction
; I
of the Tribunal may make reference of claim to the Tribunal for the redressal of his grievance. The Hon'ble
Supreme Court in a special leave appeal required the State Government to clarify the word "order" so as to
include "omission" and "inaction"in passing order by the State Government or a local authority or a
corporation referred to in clause (b) of section 2 of the said Act in the meaning thereof. The State LawA
Commission had ica)mmended to amend the said Act to provide for giving right to the legal representatives,
of a deceased public servant to make a reference of claim to the Tribunal independently with respect to the"
pecuniary benefits admissible to the deceased. The Bar Association of the State has also demanded for
making provision for such right. It has, therefore been decided to amend the said Act to provide for— I
giving right to the legal representatives of a derancrd public servant to make a reference
to the Tribunal for payment of salary, allowances, gratuity, provident fund, pension and other —
pecuniary benefits relating to service due to the deceased public servant:
.
inclusion of "omission" and 'inaction' in the meaning of "order" referred to in section dr—
of the said Act
2. The Uttar Pradesh Public Services (Tribunal) (Amendment) Bill, 2003 is introduced
accordingly.
'• By order,
R.B. RAO,
Pranitikh Sachiv.
f4: ri 94:2-1 rivAe PP 5:r: or it ,
Provided that no reference shall. subject to the terms of any contract, he mzttlc
in respect of a claim arising out of the transfer or a public servant:
Provided further that in the case of thcdeath of a public servant, his legal a
representative. and where there are two or more such representative,c
may make a reference to the Tribunal for payment of salary.
provident fund, pension and other pecuniory benefits relating t
public servant."
,all of themjointly, . ‘
allowances. gratuity, ‘
0 service due to such . ?
STATEMENT or OBJECTS AND REASONS
The Uttar Pradesh Public Services (Tribunal) Act, 1976 (UP. Act no. 17 of 1976) has beer; .
enacted to provide for the constitution of Tribunal to adjudicate disputes in respect of matters relating to .
employment or all public servants or the State. Section 4 of the said Act provides that a person who is 0‘:
has been a public servant and is aggrieved by an order pertaining to a service matter within the jWiSdiC‘jQfi;E
of the Tribunal may make reference of claim to the Tribunal for the redressal of his grievance. The Hon’ble
Supreme Court in a special leave appeal required the State Government to clarify the we ‘
include “omission"land “inaction"in passing order by
s also demanded for __
provide for— 4
' (a) giving right to the legal representatives of a deceased public servant to make a referent)? ~-
. , 4t
to the Tribunal for payment of salary, allowances, gratuity, provrdent fund, pensron and other
pecuniary benefits relating to service due to the mceased public servant:
'making provision for such right. It has, therefore been decided to amend the said Act to
(b) inclusion or “omission" and ‘inaction‘ in the meaning of “orde "
of the said Act '
u
2. The Uttar Pradesh Public Services (T rihunal) (Amendment) Bill, 2003 is introduce:
accordingly.
. By order,
R.B. RAO.
Pramuklt Saclu'v. I
an we '5? 9.04”“, 749 m (flo)——(1796)—2003—597-<(W.27lmz) I
the We Ito ho—qortto 205 are fiatdt—tt797y-2oo3-afio (We ,gm-az , )t
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