WPSB/621/2021
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  IN THE HIGH COURT OF UTTARAKHAND
                       AT NAINITAL
           ON THE 3RD DAY OF JANUARY, 2022
                               BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
                                  AND
        HON'BLE SHRI JUSTICE ALOK KUMAR VERMA

         WRIT PETITION (S/B) No. 621 of 2021

BETWEEN:
Isam Singh.                                         ....Petitioner
         (By Mr. Siddhartha Sah, Advocate)

AND:
State of Uttarakhand & others.                    ...Respondents
         (By Mr. C.S. Rawat, Chief Standing Counsel for the State
         of Uttarakhand)

              This Writ Petition coming on for hearing this day,
         Hon'ble Shri Justice Manoj Kumar Tiwari, J. delivered the
         following Judgment:

                         JUDGEMENT

Petitioner is a Government Servant, who has challenged his suspension vide order dated 13.12.2021 passed by Secretary, Irrigation Department, Government of Uttarakhand, Dehradun.

2. Since petitioner has an alternative remedy under Uttar Pradesh Public Service (Tribunals) Act, 1976, therefore, the writ petition is dismissed on the ground of alternative remedy, with liberty to petitioner to approach the appropriate forum available to him under law.

(MANOJ KUMAR TIWARI, J.)

(ALOK KUMAR VERMA, J.) Arpan