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Judgment
5 paragraphs · 105 wordsVipin Sanghi, CJ
1) The petitioner is 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.
2) 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.
3) The writ petition stands disposed of.
All pending applications also stands disposed of.