AI Structured Summary
Not yet generated for this judgment
Judgment
Manoj Kumar Tiwari, J
Heard learned counsel for the parties.
Petitioners were appointed as Lecturer and presently they are serving as Head of Department in different Government Polytechnics controlled by Technical Education Department. According to the petitioners, a seniority list has been prepared by the Competent Authority in gross violation of statutory provisions including Uttarakhand Government Servants Seniority Rules, 2002, which is under challenge in this writ petition.
A Division Bench of this Court in Bhuvan Chandra Pandey and Ors. vs. State of Uttaranchal and Ors. reported in (2006) 2 U.D. 439 has held that in view of availability of efficacious statutory remedy under the U.P. Public Service (Tribunals) Act, 1976, seniority dispute may not be entertained by this Court.
In such view of the matter, the writ petition is dismissed with liberty to the petitioners to approach the Public Service Tribunal constituted under the aforesaid Act.