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Judgment
4 paragraphs · 190 wordsVipin Sanghi, CJ
1) The petitioner has preferred the present writ petition to seek a direction to the respondents to decide his representation dated 15.03.2023.
2) The petitioner is a public servant, and the primary grievance of the petitioner with regard to his promotion to the post of Deputy Director Culture in the Directorate of Culture Uttarakhand, squarely falls for consideration by the Uttarakhand Public Services Tribunal. Normally, we would have relegated the petitioner to prefer his claim before the Tribunal. However, since the limited relief sought by the petitioner is that his representation may be directed to be decided by the respondents, we dispose of this petition with a direction to the respondents to dispose of the said representation dated 15.03.2023 within the next four weeks, under intimation to the petitioner. We make it clear that we have not examined the merits of the petitioner’s grievance, and the respondents shall decide the representation by a reasoned order uninfluenced by our order. In case, the petitioner is still aggrieved, it shall be open to him to approach the Public Services Tribunal.
3) Petition stands disposed of in the aforesaid terms.