WPSB/105/2022
2022 Latest Caselaw 771 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL

                     SRI JUSTICE S.K. MISHRA, A.C.J.
                                 AND
                      SRI JUSTICE R.C. KHULBE, J.

14TH MARCH, 2022

WRIT PETITION (S/B) No. 105 OF 2022

Between:

Shyam Sundar Yadav.

...Petitioner and

State of Uttarakhand and others.

...Respondents

Counsel for the petitioner. : Mr. S.S. Yadav, the learned counsel.

Counsel for the respondents. : Mr. Pradeep Joshi, the learned Additional Chief Standing Counsel for the State of Uttarakhand.

Upon hearing the learned Counsel, the Court made the following

JUDGMENT : (per Sri S.K. Mishra, A.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 allowed to be

withdrawn, with a liberty to the petitioner to approach

the Uttarakhand Public Services Tribunal.

3. In sequel thereto, all pending applications also

stand disposed of.

4. Urgent copy of this order be supplied to the

learned counsel for the parties, as per Rules.

________________ S.K. MISHRA, A.C.J.

_____________ R.C. KHULBE, J.

Dt: 14th March, 2022 Rahul