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Judgment
Vipin Sanghi, CJ
Substitution Application (IA No. 01 of 2021)
1) By this application, the applicant seeks herself to be substituted in place of the deceased petitioner. The applicant is the widow of the deceased petitioner. The applicant has placed on record the death certificate of Rajveer Singh Yadav, the petitioner.
In the light of the aforesaid, subject to just exceptions, the application is allowed. The applicant is substituted in place of her late husband. Let the amended memo of parties be filed within a week.
2) Petitioner’s husband was a public servant. The surviving relief sought in the writ petition squarely falls for consideration by the Uttarakhand Public Services Tribunal. In respect of second relief, this Court had already taken a view in Special Appeals Nos. 201, 203 and 207 of 2022, decided on 05.07.2022.
3) Accordingly, since the pleadings in the petition are complete, we direct that the complete record of the petition be transferred to the Tribunal. The same should be registered as a claim petition, and be dealt with accordingly.
4) The writ petition stands disposed of.
All pending applications also stands disposed of.