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Judgment
6 paragraphs · 156 wordsVipin Sanghi, CJ
1) The petitioner has preferred the present writ petition to seek the following relief:
“Issue a writ, order or direction in the nature of mandamus directing the respondents to include the petitioner in DPC of post of Principal and to sanction grade pay of Rs.7600/- to petitioner and accordingly the petitioner may be granted all consequential benefits of the said grade pay.”
2) The petitioner is a public servant. The relief sought by the petitioner squarely falls for consideration within the jurisdiction of the Uttarakhand Public Services Tribunal.
3) Considering the fact that the petition is pending since the year 2014, we direct the Registry to transmit the complete record of the case to the Tribunal, which shall be registered as a claim petition by the Tribunal, and be dealt with accordingly. Considering the age of the case, the Tribunal is requested to expedite its hearing.
4) Writ petition stands disposed of accordingly.