WPSB/681/2022
2022 Latest Caselaw 4003 UK

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                     HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI

                WRIT PETITION (S/B) NO. 681 OF 2022

                           13TH DECEMBER, 2022

BETWEEN:
Vishal Dutta & others                                           .....Petitioners.
And

State of Uttarakhand & another                                  ....Respondents.

Counsel for the Petitioner : Mr. R.P. Singh, learned counsel.

Counsel for the Respondents : Mr. K.N. Joshi, learned Deputy Advocate General.

The Court made the following:

JUDGMENT:(per Hon'ble The Chief Justice Sri Vipin Sanghi)

Issue notice. Learned counsel appears and accepts

notice on behalf of the respondents.

2. The petitioners have preferred the present writ

petition to seek a direction the respondents to decide their

representation dated 13.10.2022, which is Annexure No.6 to

this writ petition.

3. The petitioners are entitled to invoke the

jurisdiction of the Uttarakhand Public Services Tribunal.

However, considering the limited relief sought by the

petitioners, we are inclined to entertain the present writ

petition. Accordingly, we dispose of this writ petition with the

direction to the respondents to consider the petitioners'

representation dated 13.10.2022 on its own merits, and

decide the same within the next four weeks. The decision be

communicated to the petitioners. In case the petitioners have

any surviving grievance, they may approach the Uttarakhand

Public Services Tribunal.

4. The writ petition stands disposed of in the aforesaid

terms.

5. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(MANOJ KUMAR TIWARI, J.) Dated: 13th December, 2022 NISHANT