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Tara Dutt Joshi vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 19 September 2022 · Citation: (2022) 09 UK CK 0100

HON’BLE JUDGES
Vipin Sanghi, CJ
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/B) No. 112 Of 2020
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Judgment

8 paragraphs · 154 words

Vipin Sanghi, CJ

1.

None appears for the petitioner.

2.

The petitioner has preferred the present Writ Petition to seek the following relief :-

“1. To issue a writ or direction in the nature of mandamus directing the respondent to release the pensionery benefits and other dues of i.e. pension gratuity to the petitioner forthwith.”

3.

The petitioner falls within the definition of a public servant. The claim raised by the petitioner squarely falls for consideration by the Uttarakhand Public Services Tribunal.

4.

Considering the fact that the Writ Petition has been pending since 2020, and pleadings are complete, we direct the Registry to transfer the complete record of this Writ Petition to the Uttarakhand Public Services Tribunal. The Tribunal shall register the same as a Claim Petition, and deal with the same accordingly.

5.

The Writ Petition stands disposed of accordingly.

6.

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