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No. 144(2)/VII-V-1-1 (KM-35-2000

Dared Luc know, January 12, 2000

IN pursuance of the provisions of clause (3) of Article 343 of the Constitution of India, the Governor is pleased to order the publication of the, following English translation of the Uttar Pradesh Lok Sava (Adhikaran) (Sanshodhan) Adhiniyam, 2000 (Uttar Pradesh Adhlniyam Saukhya 5 of 2000) as passed by the Uttar Pradesh Legislature and assented to by the Governor on January 11, 2000.

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Short title and Commencement

Amendment of section 1 of U.P. Act no. 17 of 1976

ftifit 91tvi 1iT TM, 12 Iffetai 200 0

THE UTTAR PRADESH PUBLIC SERVICES (TRIBUNAL) (AMENDMENT) ACT, 2000

(U. P, ACT No. 5 oF 2000)

IA: passed by the Uttar Pradesh LegisMture)

AN

ACT

Amendment *14 section 2

Amendment of section

further to amend the Uttar Pradesh Public Servi:es (Tribunal) Act, 1976.

IT IS HEREBY enacted in the Fiftieth Year of the republic of India as

.1. (1) This Act may be called the Uttar Pradesh Public Services follows :—

(Tribunal) (Amendment) Act, 2000. (2) It shall be deemed to have come into force on September 9, 1999.

2, In sectiin 1 of the Uttar Pradesh Public Services (Tribunal) Act, 1976, hereinafter referred to as the principal Act, in sub-section (4)

after clause (f ) the following clause shall be inserted,

'namely ;—

,6(g) the Chairman, Vice-Chirman, Members, officers or other employees of the Tribunal".

3. In section 2 of the principal Act,--'

after 013113e -2), the follow:a; chose shall be

inserted,

"(a-2A) "Chief Justice" means the Chief Justice of the High namely

Court,"

after clause (b) the following clause shall be inserted,

"(bb) "service matLer" means a matter "relatiag to the namely

conditions of service of a public servant,"

for the clause (d) the following °lease shaq be substirwred,

"(d) "Vice-Chairman" means the Vice-Chairman audit:la') namelY —

or Vice Chairman (Administrative) of the Tribunal."

4, In section:3 of the principal Act,— (a) in sub-section (2) for

the words "a Vice-Chairman" the words "a Vice-Chairman (Judicial), a Vice-Chairman (Administrative)" shall

be substituted.

f(b) for sub-section (4) the following sub-sections shall be

substi-

n(4) A person shall not be qualified for appointment as Vice-

Chairman

namely :—

Chairman (Judicial) unless he,— has held the post of District judge or any other:post equivalent thereto for atleast five years; or

has, for at least two years, held the post of a Judicial

member. (4-A) A person shall not be qualified for appointment as

Vice-Chairman (Administrative) unless he,'— has, for at least two years, held the post of an

Administrative member; or

(b) has, for at least two years, hold the post of Additional

Secretary to the Government of India or any other post under the Central or a Slato GoveruMeLt carry;ng a scale of pay Ahich is not less than that of an Additional Secretary to the Government °fin& ard has, in the opinion of the State

GOVerriment, adequate e xperience in dispensatic n of Justice."

in sub-section (6) for the -words "has adequate exper

ience", the words "VS, In the opinion of the State Govern- ment, v.deq u ate experience'' shall be

subsituted ;

eat new mum-n use, 12 email3 2000 /~“—-rm——/f ' RADESH PUBLIC SERVICES (TRIBUNAL) THE UTTAR P (AMENDMENT) ACT; 2000 (U. r, ACT No. 5 or 2000) [Ar passed by' the Unar Pradesh Legislature] AN ACT desk Public Services (Tribunal) Act,l916e he Fiftieth Year ofthe republic of India as further to amend the Uttar Pra IT IS HEREBY enacted in t follows :—~ 1 (I) This A“ may be called the Uttar Brad Sh ttltl ant ' - . comfit‘mnfwt L (Tribunal) (Amendment) Act, 2000. (2} It shall be deemed to heve Come into force on September 9, 1999. V Amendment of 2. 1n secllgn l of the Ullaf Pradcsh Public Services (Tribunal) Section 1 0f U-P~ Act, 1976, hereinafter referred to as the principal Act, in sub-section (4‘; following clauseshall be inserted, "namely :— file “°' ’7 °l after clause (f) the “(3) the Chairman, Vice-Chirman, Members, ofiloers or other employees of the Tribunal‘k 3. In section 2 of'the principal Act,~-- se ita-z), the following ClluSO shall esh Public Services Amendment d! be Inserted, section 2 ‘ (a) after clau namely :— “(a-ZA) "Chief Justice" means the Chief Justice of thc High Court," V V (b) after clause (b) the following clause Shall be Inserted, namely :— ‘ - _ " means a matter ”relating to the “(bb) “service matter conditions of service of a public Servant,” (c) for the clause (d)the following clause shall tr: substituted, namely ;u.- _ “ d “Vice-Chairman" means the Vice-Chairman (Judicial) native) of the Trlbunll." ‘ or Vice Chairman (Adminis Amendment 0! ' 4. In Sectionfs of the principal Act,— S°°”°“ 3 a in sub-section (2) far the wards “a “a Vice-Chairman (Judicial), a Vice-Chairman ( be substituted. ' $0) for sub-section (4) ruled, namely :— _ “(4) A person shall not be qualified for appoi Chairman (Judicial) unless he,— (a) has held the post of Dlstrict Judge or any otherfipost equivalent thereto for atleast five years; or (b) has. for at least two years, held the post of a ludiuial member, (4'A) A P Vice-Chairman" the words Administrative)" shall the followmg sub-sections shall be subs“: ntment as Vice,— erson shall not be qualified for appointment as Vice-Chairman (Administrative) unless he,»— a) has, for at least two years, held the post of an Administrative member; or tb) has, for at least two years, held the post of Additional overnment of lndla or any other post under Secretary to the G the Central ora State Government carrying a scale of pay which is not less than that of an Additional Secretary to the udia and has, in the. opinion ofthe State Government of] Government, adequate experience in dtspens (c) in sub-semen (6) for the words “has adequate expel- ience”, the words “has, inlhc opinion of the State Govern- ment, adeq uate experience" shall be substituted; _(§“\)*- .1

FOR rift( 12 q'qae, 2000 7

in sub-section (7) for the words "State Government" the words "State Government after consultation with the Chief Justice for which proposal will be initiated by the State Government" shall be substituted;

in sub-section (10) for the words "such inquiry made", the words "an inqiury made by the Chief Justice or such Judge of the High Court as may be nominated by the Chief Justice" shall be substituted.

5. For section 4 of the principal FAct the following section shall be substituted, namely:—

"4 (1) Subject to the other provisions of this Act, a person who is Ref or has been a public) servant and is aggrieved erence ;'of claim to Tribunal by an the order pertaining to a service

matter within the jurisdiction of the Tribu- nal, 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 made by the State Government or a local authority or any other Corporation or company referred to in clause (b) of section 2 or by an officer, committee or other body or agency o f the State Govern- ment or such local authority or Corporation or company:

Provided that no reference shall, subject to the terms of any contract, be made in respecrof a claim arising out of the transfer of a public servant.

(2) Every reference under sub-scetion (1) shall be in such form and te accompanied by such documents or other evidence and by such fee in respect of the filing of such reference and by such other fees for the service or emotion of processes, as may be prescribed.

(3) On receipt of a reference under sub-section (1), the Tribunal stall, if satisfied after suchi irquiry as it may deem necessary that the reference is Lt fcr adjudication or trial by it, admit such refererce and where the Tribunal is not so satisfed, it shall summarily reject the reference after recorc'ing its reasons.

Where a reference has been admitted by the Tribunal under sutaseetion (3), every proceeding under the relevant service rules or regulation or any contract as to tedressal of rrievances in relation to the subject matter of such reference pending immediately before such admission shall abate, and save as otherwise directed by the Tribunal, no apreal or representation in relatioa to such matter shall thereafter be:entertained under such rules, regulations or contract.

'The Tribunal shall not ordinarily admit a reference unless it is satisfied tint the public servant has availed of all the remedies available to him under the relcvt nt service rules, regulations or Con- tract as to reercssal of grievances.

For the purposes of sub-section(S) a public servant shall be deemed to have availed of all the remedies available to him if a final order has been made by the State Government, an authority or officer thereof or other person competent to pass such order under such rules or regulations or contract rejecting any appeal preferred or represent- ation made by such public servant in connection with the grievance :

Provided that where no final order is made by the State Government, authority, officer or other person competent to pass such order with repard to the appeal preferred or repreentation made by such public servent within six months from the date on which such appeal was preferred or representation was made, the public tervent may, by a written notice by registered post, require such com- petent authority to pass the order and if the order is not passed whithin ore month of the serVice of such notice; the public servant

, shall be deemed to base availed of all the remedies available to him.

For the purposes of sub-sections (5) and (6) any remedy available to the public servant by way of submission of a memorial to the Governor or to any other functionary shall not be deemed to

(X C)

Amendment •sr section 4

’___’__________~____ am can comm area, 12 mail, 2000 ‘ (,1) ln sub-section (7) far the words “State Government” the words “State Govarnment after consultation with the Chief Justice for which proposal will be initiated by the State Government” shall be substituted; (e) in subsection (10) for the words “Such inquiry made", the words "an inqim‘y made by the Chief Justice or such Judge of the High Court as may be nominated by the Chief Justice” shall be substituted. » ‘ 5. Far section 4 of the principal EAct the following Section shall be lubsfimted, namely:- "4 (I) 3111719“ t0 the other provisions of this Act, a person who is Reference go, or has been a public servant and 1's aggrieved :‘claim to Tribunal by an the finder, pertaining to a semco ‘ matter within the Jurisdiction of the Tribu- nal, may make a reference of claim to the Tribunal for the redressal of his grievance. . Explanation: For the purpose of this subsection "order”‘means an order made by the State Government or a local authority or any other Corporation or company referred to in clause (b) of section 2 or by an officer, committee or other body or agency ofthe State Govern- ment or such local authority or Corporatiorr or company: Provided that no reference shall, subject to the terms of any contract, be made in respect'ot’a claim arising out of the transfer ofa public servant. ' (2) Every reference under sub-station (1) shall be in such form and be accompanied by such documents or other evidrnce and by such fee in respect of the filing ofsuch reference and by such other fees for the srrviro or erccuticn of procesres, as may be prescribed. (3) Orr-receipt ofa reference under sub-section (1), the Tribunal ttall,if satisfied aftcr such? inquiry as it may deem necessary that the - relcrcnce is Lt {cr adjudication or trial by it, ar‘mit such refcrcrce and Where the Tribunal rs not so satisfied, it shall summarily reject the reference after recorc‘ing its reasons, - (4) Where a reference has been admitted by the Tribunal under s1b~section (3)l evrry proceeding under the relevant service rules or regulatiOn or any contract as to redressal ofrrievances in relation to the subject matter of such reference pending immediately before Such admission shell abate, and 53% as otherwise directed by the Tribunal, no aprealor representation in relation to such matter shall thereafter bozentertained under such rules,rcgulations or contract. (5) The Tribunal shall net ordinarily admit a reference unless it issatisfied that the public servant has availed of all the remedies available to him under the relewnt service rules, regulations or Con- tract as to redressal of grievances. (a) . For the purposes of sub-section(5) a public servant shall be deemed to have availed of all the remedies available to him ifa. fins; order has been made by the State Government, an authority or oificer thereof or other person competent to pass such order under such rules or regulations or contract rejecting any appeal preferred or represent. ution made by such public servant in connection with the grievance : Provided that where no final order is made by the State Government, authcriry, ofiicer or other perSon competent to pass such order with regard fo the appeal, preferred or representation made by such pnblicservent within six months from the date on which -such appeal was preferred or representation was made, the public servant may, by a Wrillt’n notice by regi‘tfired Post, require such Conn petent authority to pass the order and if the Order is not passed V whithinone month of the service of such notice; the public servant ,shall be deemed to bare availed of all the remedies available to him, (7) For the purposes of sub-scolions (5,) end (6) anyremedy aVailable to the public servani‘by Way of submissron ofa memorial V to the Governor or to any other functionary shall not be deemed to KS) ' ‘l '“w—“W, Amendment: 3i [cation 4

39T On sflArftirttil, t'T RE, 12 3tLO, 2000

be one of the remedies, which are available unless the public servant had elected to submit such memorial."

AMenerrient of section 7

In section 4-A of the principal Act, in sub-section (5),—

(a) for clause (a) the following clause shall be substituted, namely

"(a) A reference of claim against an order pertaining to a matter specified in the Schedule shall be heard and finally decided by a Bench consisting of two members ;

Provided that evidence may be received a ad proceeding there- for may be conducted by a single member.

(b) in clause (c) for the'words "may, if he thinks fit to do so" the words "may on his own initiative or on the application of a party to a reference of claim" shall be substituted.

7. In section 5 of the principal Act,—

(a) after sub-section (5.B) the following Inserted, namely

"(5-C) Notwithstanding anything in the forg )ing 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 adverse entry made by an employer against a public •servant, and every interim order (whether by way of injunction or stay or in any other manner) in respect of an adverse entry, which was made by a Tribunal before the commencement of the Uttar Pradesh Public Services (Tribunal) (Amendment) Act 2000 and which is,in force on. the date of such commence- ment shall stand vacated."

(b) in sub-section (9)for the word and figure "Section 193" • the word and figures "sections 193, 219" shall be substituted.

S. In section 5-A of the • principal Ant, in clause (b) for the words "such law officer" the words "the public prosecutor appointed by the State Government

under sub-section (I) of section 24 of the Code of Criminal Procedure, 1973 or such other law officer" shall

be substituted.

In sec. tkm 6 of the principal At, in sub-section (I) for the words

"clauses (a)to ( f)'' the words "clauses (a) t (g)" shall be substituted.

10. After section 6 or the principal Act, the following section shall

be Inserted,namely

. $6-A The Chairman, Vice-Chairman, Members, Officers and other

Members and employees of the Tribunal shall be deemed Staff of the to be public servants within the meaning of Tribunal to be section 21 of the Indian Penal Code, public 'servants

613(1) No suit, prosecution or other legal proceedings shall lie

Protection of against the. Chairman, Vice-Chairman,

ac,ion taken in members or any other person for anything good faith which is in good faith done or intended to be

done, in pursuance of the provisions of this Act or the rules made then-

under. 6-C The Chairman, Vice-Chairman and members shall be

Members to be deemed to be the Judges fm the purposes of Judges the Judges (Protection) Act, 1985 and the

Judicial Officers Protection Act, 1850".

11. In section 7 of the principal Act, in sub-section (2) for clause (c)

the following clause shall be substituted, namely:—

"(c) the form in which a reference of claim may be made the document and other evidence by which such reference shall tor accom- panied and the fees payable in respect of the filing of such reference or for the execution or service of processes,"

Amendment of sectIon 4 A

Amendment of settion 5

Amendment of section 5-A

Amendment of section 6

Insertion of new sections 6-A, 6•E and 6-C

sub-section shall be

Amendment of swilon 4 A Amendment of section 5 Amendment c! section 5- A Amendment 0‘ section 6 insertion of new sections 6‘A. 6-3» and 6-c Amendment 01 section 7 ..,___....______.__.._..._.—_—————/ . be one of the remedies, which are available unless the public servant eat 5m! animal, line, 12 wasn‘t, 2000 had elected to submit such memorial." 6. ln seetlon 4-A of the prinflipal Act, in subsection (5),— (a) for clause (a) the following clause shall be substituted; namely ;— “(a) Alreference of claim against an order pertaining to a matter Specified in the‘Schodule Shall be heard and finally decided by :1 Bench consISting of two members : . . Provided that evidence may be received and proceeding there- for may be conducted by a single member. . Lb) in clause (0) for the'words “may, if he thinks-fit to do so” the words “may on his own inxtiative or on the application of a party to a reference of claim" Shall be substituted. ' ' 7. In section 5 of the principal Act,— (a) after subsection (5-8) the followmg Sub—section shall be inserted, namely :~— “(S-C) Notwithstanding anything in the forgying sub-sections, the Tribunal shall have no power to make an interim order (whether byway of injunction or stay or in any other manner) in respect or an adverse entry made by an employer againsta ublic servant, and every interim order (whether by way of injunction or stay or in any other mannel‘) In restaect of an 2341va entl‘v, ”which was made by a Tribunal before the commencement ofthe Utt‘at Pradesh Public Services (Tribunal) (Amendment) Act, 2000 and which isjn force on'the date of such commence- ment shall stand vacated.” (b) in sub-SCcthD (9)far the word and figure “ action l93"'the word and figures “sections 193, 219” shall be substituted. ‘ 8. In section S-A of the - principal Act, in clause (b) for the words “such law elficer” the words “the public prosecutor appointed by the, State Government under sub-section (1) of section 24 of the Code of Criminal Procedure, 1973 or such other law officer" shall be substituted- 9, ln secticn 6 oft'nc principal Act, in sub-section (1) for the words “clauses (a) to (f)" the words “clauses (:2) ts (g)“ shall be substituted. 10' Afl” section 6 “the Wind?“ Act, the following section shall be Inserted, namely :— V ‘36-A The Chairman,Vice-Chairman, Members, Ohioers and other Members and employees of the Tribunal shall be deemed scan 0f ‘1“ to be public servants within the meaning of gil‘il’cii‘érihl’s“. Section 21 of the lndian Penal code. 6-B(1) No suit, prosecution or other legal proceedings shall lie “Memo“ 0‘ against the. Chairman. Vice-Chairman, action taken in members or any other person (or anything ' 300d faith which is in good faith done or intended to be done, in pursuance of the pro visions of this Act or the rules made there. , .under, 6-C The chairman, Vice-Chairman and members shall be Members to be deemed to be the Judges for the purposes of Judges the Judges (Protection) Act, l985 and the Judicial Officers Protection Act, 1850". 11‘ In section 7 of the principal Act, in sub-section (2) for clause (c) the following clause shall be substituted, namely:—‘ “(c) the form in Which a re Fereuoe of claim may be made the document and other evidence by which such reference shall b‘: accom- Dimes and the fees payable in respect ofthe filing of such reference or for the execution or Service of processes,” "are. 3 mag/5.. _ s war-If l,>-,~,.-.;_, ,_ 4x bubs-k 7 l -:.Aw=‘-‘r fimé‘uaxflgmv-«L .; “LAT”: .c. <7»er

Wet sagt 3401EITict ITWE, 12 OBVit, 2000

12. After section 8 of the principal Act, the following Schedule

shall be inserted, namely :-

Insertion of new Schedule

SCHEDULE

[See section 4-A (5) (a)]

Matters to be heard and finally decided by a Bench consisting of two

members. 1. All references of claims against an order pertaining to,--

(a) promotion, seniority, date of birth or date of superannuation

of a public servant; regularisation in a service referred to in clause (b) of section 2;

dismissal, removal, reversion or reduction in rank, permanent stoppage of increment, break in service, compulsory retirement, sus- pension, termination or resignation of a public servant;

withholding or withdrawing pension, wholly or partly recovery from pension and counting of period for pension, of a retired public

servant. All contempt matters. Admission of references of claims against orders pertaining to the aforesaid matters.

13. (1) The Uttar Pradesh Public Services (Tribunals) (Amendment) Repeal

V. P. Ordinance, 1999 h hereby repealed.

savings

o. 17 of (2) Notwithstanding such repeal, anything done or any action taken rdinance

1999 under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (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 the provisions of this Act were in force at all material times.

By order, Y. R. TRIPATHI.

Pramukh Sachtr,

and

MOTO° eit 00-•-q0910 250 eio fatino--(1 az000-- sso (#rio)

7)

bu A ter section 8 of the principal Act. the following Sahedule ' Insertion or new Schedule m sea W fruit, 12 maul, 2000 . 12. shall be inter ted, namely :— SCHEDULE [See section 4-A (5) (a)] Matters to beheard and finally decided by 21 Bench cOnsisting or m, members. 1. All references of ela (a) promotion. seniority, date 0 of I public servant; (b) regularisation in a Service r val,reversi0n or reduction in rank, permanent break in aervtce, compulsory retirement, sus- pension, termination or resignation of a public servant; - j , (d) withholding or withdrawing pension,whelly or partly recovery from pension and counting of period for penSlon, of'a. retired public j servant, . 2. All contempt matters, 3. Admission of references 0 aforesaid matters. 13. (l) The Uttar Pradesh Public Servi Ordinance. 1999 is hereby repealed. ‘ thing done or any action taken (2) NotwithStanding such repeal. any under the provisions of the principal Act as amended by the Ordinance referred to in sub-section (1) shall be deemed-to have been done or taken ' ‘ n: of the principal Act as amended by under the corresponding proviaio this Act as if the provisions of this Act were in force at all material times, ; ims against an order pertaining to,— fbirth or date of superannuation el'erred to in clause (b) of section 2; (c) dismisSal, remo stoppage of increment, f claims against orders pertaining to the ces (Tribunals) (Amendment) Repeal 3nd savings By order. Y. R. TRIPATHI.‘ Pramuklz Sacbiv,