Constitution of India , Art.226— U.P. Public Services (Tribunals) Act (17 of 1976) , S.4— Alternate remedy - Termination of service - Driver of State Road Transport Corporation - Relief against germination of service in writ petition - Cannot be granted since Tribunal is an exclusive and exhaustive forum under the Act. AIR 1994 SC 754, Ed. on.(1991) 1 All CJ 231, 1991 Lab IC 1449 (All), (1991) 1 All CJ 392, 1991 Lab IC 2074 (All) and (1991) 2 All CJ 1195, Disting. (Para 5 6 7 8 9)