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Judgment
Vipin Sanghi, CJ
1) We find that the petitioners are public servants.
The reliefs sought by the petitioners are as follows:
“i) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent authorities to remove the pay disparity of the Health Education Officers with the officers working in the State Government Department in the Gazetted post and petitioner may be provided the pay scale of Rs.15,600/- to Rs.39,100/- with grade pay of Rs.5400/-.
ii) Issue a writ, order or direction in the nature of mandamus commanding and directing the respondent authorities to fix the salary of the Health Education Officer in the higher pay scale after completing the 26 years of satisfactory services”.
2) The reliefs sought by the petitioners squarely fall for consideration within the jurisdiction of the Uttarakhand Public Services Tribunal.
3) Considering the fact that the petition is pending since the year 2012, we direct the Registry to transmit the complete record of the case to the Tribunal, which shall be registered as a claim petition by the Tribunal, and be dealt with accordingly. Considering the age of the case, the Tribunal is requested to expedite its hearing.
4) The writ petition stands disposed of.
All pending applications also stands disposed of.