Section 6(1) in Uttar Pradesh Public Service (Tribunals) Act, 1976
(1)No suit shall lie against the State Government or any local authority or any statutory corporation or company for any relief in respect of any matter relating to employment at the instance of any person who is or has been a public servant, including a person specified in [clauses(a) to (g)] [Substituted by section 8 U.P. Act no 05 of 2000.] of sub-section 4 of section 1.
