Mahesh Chandra vs State Of Uttarakhand And Another
2021 Latest Caselaw 3425 UK

         HIGH COURT OF UTTARAKHAND AT NAINITAL
                     Writ Petition (S/S) No. 1110 of 2021
Mahesh Chandra                                                             ......... Petitioner

                                              Vs.

State of Uttarakhand and another                                      .......... Respondents

Mr. A.D. Tripathi, Advocate for the petitioner.
Mr. Pooran Singh Bisht, Additional Chief Standing Counsel for the State/respondents.

                                       JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

Petitioner was appointed as a Registration Clerk on 06.02.1991. The services, as per petition are governed by the Uttarakhand Sub-Registrar Service (Amendment) Rules, 2015. Petitioner is aggrieved by the process of promotion which is under way. He seeks relief in connection thereto.

2. Heard learned counsel for the parties and perused the record.

3. At the very outset, the Court wanted to know from the learned counsel for the petitioner, as to why should this Court entertain the writ petition under Article 226 of the Constitution of India, in view of the availability of alternate efficacious remedy from the State Public Services Tribunal, as constituted under the Uttar Pradesh Public Services (Tribunal) Act, 1976.

4. Learned counsel for the petitioner would submit that he would withdraw the writ petition, so as to refer the claim before the State Public Services Tribunal.

5 The writ petition is dismissed as withdrawn.

(Ravindra Maithani, J.) 02.09.2021 Sanjay