WPSB/566/2022
2022 Latest Caselaw 3090 UK

        IN THE HIGH COURT OF UTTARAKHAND
                   AT NAINITAL
          HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                             AND
                HON'BLE SRI JUSTICE R.C. KHULBE

                      22ND SEPTEMBER, 2022
       WRIT PETITON (S/B) No. 566 OF 2022
Between:
Mrs. Bandana Chauhan.                 ...Petitioner
and
Union of India and others.         ...Respondents

Counsel for the petitioner.         :   Mr. Aishwarya Prakash Joshi and Mr.
                                        Mayank Rajan Joshi, the learned
                                        counsel.

Counsel for the respondent no. 1.   :   Mr. Rajesh Sharma, the learned
                                        Standing Counsel for the Union of
                                        India.

Counsel for the respondent nos. 2   :   Mr. Syed Nadim, the learned counsel.
to 5.

JUDGMENT : (per Sri Vipin Sanghi, C.J.)
              After some arguments, the learned counsel for

the petitioner states that the petitioner would pursue her

remedy before the Central Administrative Tribunal.

2.            The Writ Petition is, accordingly, dismissed as

withdrawn,          with      liberty    to     move       the      Central

Administrative Tribunal.

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

also stands disposed of.


                                               ________________
                                                VIPIN SANGHI, C.J.


                                                     _____________
                                                      R.C. KHULBE, J.

Dt: 22nd September, 2022 Rahul