Section 5(7) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(7)[ The order of the Tribunal finally disposing of a reference shall be executed in the same manner in which any final order of the State Government or other authority or officer or other person competent to pass such order under the relevant service rules as to redressal of grievances in any appeal preferred or representation made by the claimant in connection with any matter relating to his employment to which the reference relates would have been executed.] [Substituted by section 8 of U.P. Act no 07 of 1992.]
