WPSS/409/2022
2022 Latest Caselaw 805 UK

     IN THE HIGH COURT OF UTTARAKHAND
                          AT NAINITAL
           ON THE 21ST DAY OF MARCH, 2022
                              BEFORE:
     HON'BLE SHRI JUSTICE MANOJ KUMAR TIWARI

        Writ Petition (S/S) No. 409 of 2022
BETWEEN:
Madan Mohan Joshi                                            ...Petitioner
      (By Mr. Pulak Raj Mullick, Advocate holding brief of Mr. Anil Kumar
      Joshi, Advocate)

AND:

State of Uttarakhand and Others                         ...Respondents
      (By Mr. Mohit Maulakhi, Brief Holder for the State)


                           JUDGMENT

Petitioner is serving as Senior Clerk in District Consumer Redressal Commission, Champawat.

2. By means of this writ petition, he has challenged an order of punishment passed by Registrar, State Consumer Redressal Commission, Uttarakhand.

3. Since salary is paid to the petitioner from State Exchequer, therefore, he is a public servant within the meaning of the term as defined under Section 2 (b) of U.P. Public Service Tribunal Act, 1976.

4. In such view of the matter writ petition is dismissed, on the ground of alternative remedy with liberty to the petitioner to approach the Public Service Tribunal constituted under the aforesaid Act.

5. Petitioner shall be at liberty to seek benefit of Section 14 of Limitation Act, 1963.

(MANOJ KUMAR TIWARI, J.) Shubham