WPSB/187/2020
2022 Latest Caselaw 2757 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                             AND
                HON'BLE SRI JUSTICE R.C. KHULBE

                         30TH AUGUST, 2022
         WRIT PETITION (S/B) No. 187 OF 2020

Between:

Birendra Singh Rawat.
                                                           ...Petitioner

and

State of Uttarakhand and others.
                                                      ...Respondents

Counsel for the petitioner.     :   Mr. D.S. Mehta, the learned counsel.

Counsel for the respondents.    :   Mr. J.C. Pande, the learned Standing
                                    Counsel for the State of Uttarakhand-
                                    respondents.

JUDGMENT : (per Sri Vipin Sanghi, C.J.)

              The petitioner has preferred this Writ Petition

for release of gratuity to him, as he has superannuated.

The petitioner was serving the State as Principal of the

Government Inter College, Badma, District Rudraprayag

at the time of his superannuation.


2.            The relief sought in the Writ Petition squarely

falls for consideration of the Uttarakhand Public Services

Tribunal. Since the Writ Petition has been pending since

2020, all the pleadings have been completed.
 3.         Accordingly, we transfer the present Writ

Petition to the Uttarakhand Public Services Tribunal for

consideration. The records be transmitted by this Court.


4.         The Tribunal is requested to dispose of the

matter as early as possible, and preferably within the

next six months.


5.         In sequel thereto, all pending applications

stand disposed of.


                                  ________________
                                   VIPIN SANGHI, C.J.


                                      _____________
                                       R.C. KHULBE, J.

Dt: 30th August, 2022 Rahul