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Judgment
7 paragraphs · 188 wordsVipin Sanghi, CJ
1) The petitioner has preferred the present writ petition to seek the following substantial reliefs:
“i) Issue a writ, order or direction in the nature of mandamus directing the respondents to promote him on the post of Executive Engineer (Civil) from the date his juniors have been promoted.
ii) Issue a writ, order or direction in the nature of mandamus directing the respondents to pay salary and all other benefits of the post of Executive Engineer to the petitioner from the date his juniors have been promoted to the post of Executive Engineer.”
2) The petitioner is a public servant. The substantial reliefs sought by the petitioner squarely fall for consideration within the jurisdiction of the Uttarakhand Public Services Tribunal.
3) Considering the fact that the petition is pending since the year 2013, we direct the Registry to transmit the complete record of the case to the Tribunal, which shall be registered as a claim petition by the Tribunal, and be dealt with accordingly. Considering the age of the case, the Tribunal is requested to expedite its hearing.
4) Writ petition stands disposed of accordingly.