WPSB/513/2021
2022 Latest Caselaw 1577 UK

       IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL

       THE ACTING CHIEF JUSTICE SHRI SANJAYA KUMAR MISHRA
                                 AND
                   JUSTICE SHRI ALOK KUMAR VERMA


              WRIT PETITION (S/B) NO. 513 OF 2021

                               21st MAY, 2022

 Between:

 Brij Mohan Pandey                               ......            Petitioner


 And

 State of Uttarakhand & others                   ......         Respondents


Counsel for the petitioner           :   Mr. Shakti Singh, learned    counsel


Counsel for respondents              :   Mr. B.S. Parihar, learned Standing
                                         Counsel    for    the   State   of
                                         Uttarakhand



 Upon hearing the learned Counsel, the Court made
 the following

 JUDGMENT:       (per the Acting Chief Justice Shri Sanjaya Kumar Mishra)




              Heard the learned counsel for the parties.


 2)           Since the petitioner is a retired public servant

 having grievances against the State of Uttarakhand in

 the department of Ayurvedic and Unani Medical Services,

 he has an alternative efficacious remedy to approach the

 Public Services Tribunal, Dehradun.
                             2




3)          In that view of the mater, the writ petition is

allowed to be withdrawn with a liberty to the petitioner

to file appropriate application before the aforesaid

Tribunal.


4)          Accordingly, the writ petition stands dismissed

as withdrawn with liberty as above.


                         ___________________________
                         SANJAYA KUMAR MISHRA, A.C.J.


                                  _________________
                                  ALOK KUMAR VERMA, J.

Dated: 21st MAY, 2022 Negi