WPSB/256/2021
2022 Latest Caselaw 3460 UK

     IN THE HIGH COURT OF UTTARAKHAND
                AT NAINITAL
          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                             AND
            HON'BLE SRI JUSTICE RAVINDRA MAITHANI

                        31ST OCTOBER, 2022
          WRIT PETITON (S/B) No. 256 OF 2021

Between:

Ramesh Kumar.
                                                            ...Petitioner

and

State of Uttarakhand and another.
                                                        ...Respondents

Counsel for the petitioner.       :   Mr. Hari Mohan Bhatia, the learned
                                      counsel.

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

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

              The petitioner falls within the definition of a

public servant.          The reliefs sought in the Writ Petition

squarely falls for consideration by the Uttarakhand Public

Services Tribunal.


2.            Considering the fact that the Writ Petition has

been pending since 2021, and pleadings have been

exchanged, we direct the Registry to transfer the

complete record of this Writ Petition to the Uttarakhand

Public Services Tribunal, Nainital Bench.                 The Tribunal
 shall register the same as a Claim Petition, and deal with

the same accordingly.


3.         The     Writ   Petition   stands   disposed   of

accordingly.


4.         In sequel thereto, pending application, if any,

also stands disposed of.


                                     ________________
                                      VIPIN SANGHI, C.J.


                               ____________________
                               RAVINDRA MAITHANI, J.

Dt: 31st October, 2022 Rahul