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Judgment
8 paragraphs · 220 wordsVipin Sanghi, CJ
Petitioner, admittedly, is a public servant. The reliefs sought in the writ petition are as follows:-
“(i) Issue writ, order or direction in the nature of certiorari calling for the records and quashing the impugned Office Memorandum dated 07.12.2020 (Annexure No.14 to the Writ Petition) passed by the Secretary, Irrigation, Government of Uttarakhand, whereby the Office Memorandum dated 05.10.2015 and Government Order dated 30.08.2017, granting selection grade to the petitioner has been quashed.
(ii) Issue a writ, order or direction in the nature of certiorari calling for the records and quashing the communication dated 04.02.2021 (Annexure No.15 to the writ petition), issued by the Director, Directorate of Treasury, Pension and Entitlement, Uttarakhand, Dehradun, whereby the department has been directed to recover a sum of Rs.49,58,678.00/- and to accordingly provide the revised pension order in respect of the petitioner.
(iii) Issue any suitable writ, order or direction which this Hon’ble Court may deem fit and proper in the circumstances of the case”.
The said reliefs squarely fall for consideration within the jurisdiction of the Uttarakhand Public Services Tribunal.
Since the pleadings are complete, we direct the Registry to transmit the record of the present writ petition to the Tribunal forthwith to be registered as a claim petition.
The writ petition is disposed of accordingly.