WPSB/370/2023
2023 Latest Caselaw 2200 UK

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

                    WRIT PETITION (S/B) NO. 370 OF 2023
                             10TH AUGUST, 2023
BETWEEN:
Virendra Narayan Singh                                           .....Petitioner.
And

Government of Uttarakhand & others                               ....Respondents.

Counsel for the Petitioner : Mr. D.N. Sharma, learned counsel.

Counsel for the Respondent Nos.1 to 3 : Mr. B.S. Parihar, learned Standing Counsel.

The Court made the following:

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

The petitioner is a public servant. He has raised a

dispute with regard to the promotion to the post of Deputy

Director, State Archive in Directorate of Culture, Uttarakhand.

The said dispute squarely falls for consideration by the

Uttarakhand Public Services Tribunal.

2. However, learned counsel for the petitioner states

that he is limiting his prayer to a decision by the

respondents- authorities on his representation.

3. We, accordingly, dispose of this petition with a

direction to the respondents- authorities to decide the

petitioner's representation dated 16.05.2023, by a reasoned

and speaking order within the next six weeks, and

communicate the same to the petitioner.

4. We make it clear that we have not examined the

petitioner's claim on merits.

5. In case the petitioner is aggrieved by the decision

that may be communicated to him, it shall be open to him to

approach the Uttarakhand Public Services Tribunal.

6. The writ petition is disposed of in the aforesaid

terms.

7. Pending application, if any, also stands disposed of.

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 10th August, 2023 NISHANT