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Upendra Kumar Gupta vs State Of Uttarakhand And Others

Uttarakhand High Court · Decided on 19 October 2022 · Citation: (2022) 10 UK CK 0045

HON’BLE JUDGES
Vipin Sanghi, CJ · R.C. Khulbe, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/B) No. 433 Of 2021
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Judgment

6 paragraphs · 131 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. The Tribunal shall register the same as a Claim Petition, and deal with the same accordingly.

3.

We request the Tribunal to endeavor to hear the Claim Petition on an early date, since the petitioner is due to retire in eight months’ time.

4.

The Writ Petition stands disposed of accordingly.

5.

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