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Judgment
6 paragraphs · 102 wordsVipin Sanghi, CJ
1) The petitioner was a public servant. The relief sought by him relates to his claim for pension with interest.
2) The said claim squarely falls for consideration within the jurisdiction of the Uttarakhand Public Services Tribunal.
3) Considering the fact that the petition is pending since the year 2019, and pleadings are complete, 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.
4) Writ petition stands disposed of accordingly.
All pending applications also stands disposed of.