AI Structured Summary
Not yet generated for this judgment
No AI summary yet
Generate an eight-section analysis of this judgment — facts, issues, reasoning, ratio and a plain-language gist.
Judgment
7 paragraphs · 148 wordsVipin Sanghi, CJ
The petitioner retired as a public servant.
The reliefs sought in the writ petition are the following:-
“i). Writ or order in the nature of mandamus commanding and directing the respondents to forthwith release all the post retiral benefits i.e. Gratuity and Leave Encashment of the petitioner alongwith such penal interest, as may be deem fit by this Hon’ble Court in the facts and circumstances of the case at hand.”
These reliefs can be considered by the Uttarakhand Public Services Tribunal.
Considering the fact that the Writ Petition has been pending since 2020, and the pleadings are complete, 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.