WPSB/120/2023
2023 Latest Caselaw 1172 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                  AND
               THE HON'BLE SRI JUSTICE ALOK KUMAR VERMA


                WRIT PETITION (S/B) NO. 120 OF 2023

                              27th APRIL, 2023

Between:

Mrs. Manju Bisht                            ......          Petitioner

and

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


Counsel for the petitioner       :   Mr. Rakesh Negi, learned counsel

Counsel for the respondents      :   Mr. K.N. Joshi, learned Deputy Advocate
                                     General for the State / respondents




The Court made the following:

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


             Since the petitioner is a public servant, and the

claims raised in the present petition squarely fall for

consideration by the Uttarakhand Public Services Tribunal,

we dismiss this petition, with liberty to the petitioner to

approach the said Tribunal.



                                                  _________________
                                                   VIPIN SANGHI, C.J.


                                              _________________
                                              ALOK KUMAR VERMA, J.

Dt: 27th APRIL, 2023 Negi