WPSB/620/2021
2022 Latest Caselaw 12 UK

     IN THE HIGH COURT OF UTTARAKHAND
                         AT NAINITAL
       ON THE 03RD DAY OF JANUARY, 2022
                               BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI
                                     AND
       HON'BLE SHRI JUSTICE ALOK KUMAR VERMA

           Appeal from Order No. 620 of 2021

BETWEEN:

Anuranjan Chaturvedi and others                          ...Petitioners
     (By Mr. Anil Kumar Joshi, Advocate)



AND:

State of Uttarakhand and others                     ...Respondents
     (No representation for the respondent)

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


                           JUDGEMENT

Petitioners are Ministerial Employees serving in Department of Medical Health and Family Welfare. Petitioners have challenged the seniority list issued by Director General, on 26.10.2021

2. Admittedly, petitioners are "Government Servants", therefore, they have a remedy under Public Services Tribunal Act, 1976. Therefore, in view of the judgment rendered by this Court in Bhuvan Chandra Pandey and Others Vs. State of Uttaranchal and Others 2006 (2) U.D., 439, we refrain from exercising our jurisdiction under Article 226 of the Constitution of India.

3. Accordingly, the writ petition is dismissed on the ground of alternative remedy with liberty to petitioners to approach Public Services Tribunal.

(MANOJ KUMAR TIWARI, J.)

(ALOK KUMAR VERMA, J.) Shubham