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Judgment
8 paragraphs · 178 wordsVipin Sanghi, CJ
None appears for the petitioner when the matter is called out.
The substantive relief sought in the writ petition is as follows:-
“1- a writ, order or direction in the nature of mandamus directing the respondents to grant 12% interest per annum on the due amount of retiremental benefits to the petitioner from 30 days of which the petitioner was retired i.e. 30-10-2014 to till the date of actual payment i.e. 26.9.2016 as per the order dated 10.08.2016 passed by this Hon’ble Court.”
The petitioner is a public servant. The relief sought by the petitioner squarely falls within the jurisdiction of the Uttarakhand Public Services Tribunal.
Considering the fact that the petition has been pending since the year 2020, we direct the Registry to transmit the complete record of the present writ petition to the Tribunal forthwith. The same shall be registered as a Claim Petition and be dealt with by the Tribunal accordingly.
This writ petition stands disposed of.
In sequel thereto, all pending applications stand disposed of.