Kanta Ram vs State Of Uttarakhand And Others
2021 Latest Caselaw 3823 UK

         HIGH COURT OF UTTARAKHAND AT NAINITAL

                 Writ Petition (S/S) No. 1235 of 2021

Kanta Ram                                                    .......... Petitioner

                                       Vs.

State of Uttarakhand and others                            ......... Respondents

Mr. Vikas Kumar Guglani, Advocate for the petitioner.
Mr. P.C. Bisht, Additional Chief Standing Counsel for the State/respondents.


                                 JUDGMENT

Hon'ble Ravindra Maithani, J. (Oral)

Petitioner has challenged the order of suspension dated 28.08.2021. He has been working as Forest Inspector with the respondents department.

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 (for short, "the Act 1976).

4. Learned counsel for the petitioner would seek permission to withdraw the writ petition with liberty to claim before the State Public Services Tribunal as constituted under the Act 1976.

5. The writ petition is dismissed as withdrawn with the liberty as above.

(Ravindra Maithani, J.) 22.09.2021 Sanjay