WPSB/330/2022
2022 Latest Caselaw 1896 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                             AND
                HON'BLE SRI JUSTICE S.K. MISHRA


                              29TH JUNE, 2022

         WRIT PETITION (S/B) No. 330 OF 2022

Between:

Shashi Bhushan Shah.
                                                               ...Petitioner
and

State of Uttarakhand and others.
                                                           ...Respondents

Counsel for the petitioner.         :   Mr. Rakesh Thapliyal, the learned
                                        Senior Counsel assisted by Ms. Neeti
                                        Rana, the learned counsel.

Counsel for the respondent no. 1.   :   Mr. K.N. Joshi, the learned Deputy
                                        Advocate General for the State of
                                        Uttarakhand.

Counsel for the respondent nos. 2   :   Mr. D.S. Patni, the learned Senior
and 3.                                  Counsel assisted by Mr. B.S. Bisht, the
                                        learned counsel.



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


              The petitioner is a public servant. Therefore,

he    has     an     alternative    and      efficacious       remedy       of

approaching the Uttarakhand Public Services Tribunal.


2.            Hence, the Writ Petition is dismissed, with a

liberty to the petitioner to approach the Uttarakhand

Public Services Tribunal.
 3.         In sequel thereto, all pending applications also

stand disposed of.



                                   ________________
                                    VIPIN SANGHI, C.J.


                                        _____________
                                         S.K. MISHRA, J.

Dt: 29th June, 2022 Rahul