WPSB/693/2022
2022 Latest Caselaw 4020 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

         THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                AND
            THE HON'BLE SRI JUSTICE MANOJ KUMAR TIWARI


              WRIT PETITION (S/B) NO. 693 OF 2022

                        15th DECEMBER, 2022

Between:

Sanjay Pandey                            ......          Petitioner

and

State of Uttarakhand & others            ......         Respondents


Counsel for the petitioner    :   Ms.   Menka    Tripathi,   learned
                                  counsel

Counsel for the respondents   :   Mr. K.N. Joshi, learned Deputy
                                  Advocate General for the State of
                                  Uttarakhand / respondents


The Court made the following:

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


             The present petition has been preferred by the

petitioner, who is a public servant, to seek the following

reliefs :


      "i)    Issue a writ, order or direction in the nature of
             mandamus commanding the respondents to
             consider the case of the petitioner for promotion
             on the post of Forest Range Officer.

      ii)    Issue a writ, order or direction in the nature of
             mandamus commanding the respondents to hold
             the Departmental Promotion Committee within a
             stipulated time frame for promotion on the post of
             Forest Range Officers for the current recruitment
             year 2022-23 and the backlog vacancies for the
             respective select years.
                                2




       iii)   Mould, Grant and issue any other writ, order or
              direction which this Hon'ble Court deems just and
              proper in the facts and circumstances of the
              present case."


2)            The aforesaid reliefs fall for consideration by

the Uttarakhand Public Services Tribunal. We are,

therefore, not inclined to entertain this petition.


3)            Ms.   Tripathi    submits    that    petitioner's

representations are pending consideration which have

not been disposed of.


4)            The respondents should consider and dispose

of the representations of the petitioner within four

weeks. In case, petitioner is still aggrieved, it shall be

open to the petitioner to approach the Tribunal.


5)            The writ petition stands disposed of in the

aforesaid terms.


6)            Interim Relief Application (IA No. 01 of 2022)

also stands disposed of.



                                          ________________
                                          VIPIN SANGHI, C.J.



                                   ___________________
                                   MANOJ KUMAR TIWARI, J.

Dt: 15th DECEMBER, 2022 Negi