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Virendra Narayan Singh vs Government Of Uttarakhand & Others

Uttarakhand High Court · Decided on 10 August 2023 · Citation: (2023) 08 UK CK 0082

HON’BLE JUDGES
Vipin Sanghi, CJ · Rakesh Thapliyal, J
RESULT
Disposed Of
CASE NUMBER
Writ Petition (S/B) No. 370 Of 2023
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Judgment

8 paragraphs · 173 words

Vipin Sanghi, CJ

1.

The petitioner is a public servant. He has raised a dispute with regard to the promotion to the post of Deputy Director, State Archive in Directorate of Culture, Uttarakhand. The said dispute squarely falls for consideration by the Uttarakhand Public Services Tribunal.

2.

However, learned counsel for the petitioner states that he is limiting his prayer to a decision by the respondents- authorities on his representation.

3.

We, accordingly, dispose of this petition with a direction to the respondents- authorities to decide the petitioner’s representation dated 16.05.2023, by a reasoned and speaking order within the next six weeks, and communicate the same to the petitioner.

4.

We make it clear that we have not examined the petitioner’s claim on merits.

5.

In case the petitioner is aggrieved by the decision that may be communicated to him, it shall be open to him to approach the Uttarakhand Public Services Tribunal.

6.

The writ petition is disposed of in the aforesaid terms.

7.

Pending application, if any, also stands disposed of.