WPSB/535/2019
2022 Latest Caselaw 3216 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. 535 OF 2019

                       28th SEPTEMBER, 2022

Between:

Gyan Prakash Pandey                      ......         Petitioner

and

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


Counsel for the petitioner    :   Ms. Neelima Mishra Joshi, learned
                                  counsel

Counsel for the respondents   :   Mr. J.C. Pande, learned Standing
                                  Counsel    for   the   State  of
                                  Uttarakhand / respondents



The Court made the following:

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



             The petitioner was a public servant at the time

of his retirement. The dispute raised in the present writ

petition relates to the amount of gratuity to which the

petitioner is entitled.



2)           The said issue squarely falls for consideration

within the jurisdiction of the Uttarakhand Public Services

Tribunal.
                              2




3)        Considering      the   fact   that   the   petition   is

pending since the year 2019, we direct the Registry to

transmit the complete record of the case to the Tribunal,

which shall be registered as a claim petition by the

Tribunal, and be dealt with accordingly.


4)        Writ petition stands disposed of accordingly.


          All pending applications also stands disposed

of.



                                          ________________
                                          VIPIN SANGHI, C.J.


                                               ___________
                                               R.C. KHULBE, J.

Dt: 28th SEPTEMBER, 2022 Negi