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Judgment
6 paragraphs · 107 words
Vipin Sanghi, CJ
1.
The petitioner, who was the government servant, has preferred the present writ petition to seek the benefit of A.C.P. leave encashment, earned leave and seniority.
2.
The relief sought for in this petition squarely falls within the jurisdiction of the Uttarakhand Public Services Tribunal.
3.
Considering the fact that the petition has been pending since the year 2021, and the counter-affidavit has been filed, we transfer the present writ petition to the Tribunal for registration and consideration as a claim petition.
4.
The Registry is directed to transmit the record without any delay.
5.
The petition stands disposed of in the aforesaid terms.