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Judgment
Vipin Sanghi, CJ
The petitioner is a public servant.
The reliefs sought in the writ petition are the following:-
“i). Issue a writ of mandamus commanding and directing the respondents declaring the inaction on the part of the respondents in not publishing the final seniority list to be null and void and further be pleased to restrain the respondents from proceeding further in the scheduled review selection committee pursuant to the office memorandum dated 27.2.2021 till the final seniority list is published and further be pleased to quash the impugned office memorandum dated 27.10.2021 issued by the Executive Engineer (Karmik), Uttarakhand Pey Jal Sansadhan Vikas Evam Nirman Nigam (contained as Annexure No. 1 to this writ petition).
ii) Issue a writ, order or direction in the nature of mandamus commanding the respondents to issue final seniority list after taking into consideration the objection filed by the petitioner prior to holding any further departmental promotion committee pursuant to the impugned order.”
These reliefs can be considered by the Uttarakhand Public Services Tribunal.
Considering the fact that the Writ Petition has been pending since November, 2021, we direct the Registry to transfer the complete record of this Writ Petition to the Uttarakhand Public Services Tribunal. The Tribunal shall register the same as a Claim Petition, and deal with the same accordingly.
The Writ Petition stands disposed of accordingly.