WPSB/156/2021
2022 Latest Caselaw 3019 UK

      IN THE HIGH COURT OF UTTARAKHAND
                  AT NAINITAL

         THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                AND
          THE HON'BLE SRI JUSTICE RAMESH CHANDRA KHULBE


              WRIT PETITION (S/B) NO. 156 OF 2021

                       19th SEPTEMBER, 2022

Between:

Sushil Kumar Saxena                      ......          Petitioner


and


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


Counsel for the petitioner    :   Mr. Sanjay Bhatt, learned counsel

Counsel for the respondents   :   Mr. B.P.S. Mer, learned Brief
                                  Holder   for    the   State of
                                  Uttarakhand / respondents



The Court made the following:

JUDGMENT: (per Hon'ble The Chief Justice Sri Vipin Sanghi)



             The petitioner is a public servant.                The

surviving relief sought in the writ petition squarely falls

for consideration by the Uttarakhand Public Services

Tribunal.      In respect of second relief, this Court had

already taken a view in Special Appeals Nos. 201, 203

and 207 of 2022, decided on 05.07.2022.


2)           Accordingly, since the pleadings in the petition

are complete, we direct that the complete record of the
                            2




petition be transferred to the Tribunal. The same should

be registered as a claim petition, and be dealt with

accordingly.


3)        The writ petition stands disposed of.


          All pending applications also stands disposed

of.



                                     ________________
                                     VIPIN SANGHI, C.J.


                                         ___________
                                         R.C. KHULBE, J.

Dt: 19th SEPTEMBER, 2022 Negi