Section 2(d) in The U.P. Lokayukta And Up-Lokayuktas Act, 1975
(d)[ "grievance" means :-(i)a claim by a person that he sustained injustice or undue hardship in consequence of mal-administration, or(ii)a complaint to the effect that an authority empowered to make appointments to a public service or post in connection with the affairs of the State of Uttar Pradesh has after the commencement of the Uttar Pradesh Lokayukta and Up-Lokayuktas (Amendment) Act, 1989 made any appointment in breach of the quota of reservation for members of Scheduled Castes or Scheduled Tribes laid down by the State Government.]
