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Judgment
6 paragraphs · 119 wordsVipin Sanghi, CJ
1) None appears for the petitioner when the matter is called out.
2) The petitioner is a public servant. The reliefs sought by him relate to his claim of grade pay of Rs.8700/- with relevant pay band of promotional post, i.e., Deputy Commissioner (Training).
3) The matter squarely falls within the jurisdiction of the Uttarakhand Public Services Tribunal to consider.
4) Considering the fact that the writ petition is pending in this Court since 2021, and pleadings have been completed, we direct that the record of the present petition be transmitted to the Tribunal for registration as a claim petition, and its adjudication thereafter.
5) With the direction as above, the writ petition stands dispose of.