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Ramesh Kumar vs State Of Uttarakhand And Another

Uttarakhand High Court · Decided on 31 October 2022 · Citation: (2022) 10 UK CK 0071

HON’BLE JUDGES
Vipin Sanghi, CJ · Ravindra Maithani, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/B) No. 256 Of 2021
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Judgment

5 paragraphs · 106 words

Vipin Sanghi, CJ

1.

The petitioner falls within the definition of a public servant. The reliefs sought in the Writ Petition squarely falls for consideration by the Uttarakhand Public Services Tribunal.

2.

Considering the fact that the Writ Petition has been pending since 2021, and pleadings have been exchanged, we direct the Registry to transfer the complete record of this Writ Petition to the Uttarakhand Public Services Tribunal, Nainital Bench. The Tribunal shall register the same as a Claim Petition, and deal with the same accordingly.

3.

The Writ Petition stands disposed of accordingly.

4.

In sequel thereto, pending application, if any, also stands disposed of.