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Judgment
5 paragraphs · 92 wordsVipin Sanghi, CJ
The present special appeal is directed against the order dated 04.05.2023, passed by the learned Single Judge, in Writ Petition (S/S) No.683 of 2023, whereby the writ petition preferred by the appellant-writ petitioner had been dismissed on the ground that the petitioner-appellant is a public servant, and the avenue to approach the Uttarakhand Public Services Tribunal being available to the petitioner.
We do not find any error in the impugned order.
The special appeal is accordingly dismissed.
Pending application, if any, also stands disposed of.