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Pooran Singh Dangi vs State Of Uttarakhand & Others

Uttarakhand High Court · Decided on 14 February 2023 · Citation: (2023) 02 UK CK 0034

HON’BLE JUDGES
Vipin Sanghi, CJ · Ravindra Maithani, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/B) No. 46 Of 2023
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Judgment

5 paragraphs · 132 words

Vipin Sanghi, CJ

The petitioner is a public servant. The reliefs sought in the writ petition squarely fall for consideration before the Uttarakhand Public Services Tribunal.

Counsel for the petitioner submits that the petitioner presses this petition only for the limited relief that the respondents may be directed to dispose of the petitioner’s pending representation dated 14.09.2022.

Since this is the limited relief sought by the petitioner, we dispose of this petition with a direction to the respondents to consider and dispose of the petitioner’s said representation within four weeks by a reasoned order, and the decision be communicated to the petitioner. In case, the petitioner is still aggrieved, it shall be open to the petitioner to approach the Public Services Tribunal.

The writ petition stands disposed of in the aforesaid terms.