WPSS/396/2021
2021 Latest Caselaw 1010 UK

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                                  WPSS No.396 of 2021
                                  Hon'ble Ravindra Maithani, J.

Mr. U.S. Bhakuni, Advocate for the petitioner.

Mr. P.S. Bisht, Additional Chief Standing Counsel for the respondents.

This petition has yet not been admitted. At the initial stage, the Court wanted to know from the petitioner that why this writ petition be entertained in view of availability of alternate efficacious remedy from the State Public Services Tribunal, as constituted under the Uttar Pradesh Services (Tribunal) Act, 1976?

Learned counsel for the petitioner would submit that the matter is covered by a judgment.

But, learned State counsel submits that this matter is not covered by any judgment.

At this stage, learned counsel for the petitioner, seeks time to argue the matter.

List this case on 12.04.2012.

(Ravindra Maithani, J.) 18.03.2021

Sanjay