Lakshmi Devi vs State Of Uttarakhand And Others

Ravindra Maithani, J

Petitioner claims that she is the senior-most Lecturer in Anandmayi Seva Sadan Municipality Mahila Inter College, Haridwar, but the charge of

Principal has been handed over to some Lecturer, who is junior to her, by virtue of impugned order dated 30.03.2021. This order is impugned with

other related reliefs.

Heard learned counsel for the parties and perused the record.

At the very outset, the Court wanted to know from the learned counsel for the petitioner, as to how the instant petition should be entertained in view

of the availability of alternate efficacious remedy from the State Public Services Tribunal, as constituted under the Uttar Pradesh Services (Tribunal)

Act, 1976.

At it, learned counsel for the petitioner, would submit that directions may be issued to respondent no. 4 to decide the representation dated

30.03.2021, which is Annexure 3 to the writ petition.

Learned State counsel gives a statement that the representation dated 30.03.2021 (Annexure 3 to the writ petition) filed by the petitioner would be

decided by respondent no. 4 within a period of two months from today.

The Court takes on record the statement given by the learned State counsel.

The writ petition is disposed of with the directions to respondent no. 4 to decide the representation dated 30.03.2021 (Annexure 3 to the writ

petition) filed by the petitioner within a period of two months from today. But, in case the dispute is still not resolved, even after consideration of the

representation, any writ petition, on the subject, shall not be entertained by this Court merely on the ground that it is in sequel to the instant writ

petition.