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Judgment
6 paragraphs · 111 words
Vipin Sanghi, CJ
1) The petitioner was a public servant at the time of his retirement. The dispute raised in the present writ petition relates to the amount of gratuity to which the petitioner is entitled.
2) The said issue 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, 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.