WPSB/399/2023
2023 Latest Caselaw 2583 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. 399 OF 2023
                             29TH AUGUST, 2023
BETWEEN:
Ram Kumar                                                       .....Petitioner.
And

State of Uttarakhand & others                                   ....Respondents.

Counsel for the Petitioner : Mr. Abhijay Negi, learned counsel.

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

Counsel for the Respondent No.2 : Mr. Rajesh Sharma, learned counsel.

The Court made the following:

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

The petitioner is a public servant. The relief sought

in this writ petition can be dealt with by the Uttarakhand

Public Services Tribunal.

2. Consequently, we dismiss this petition with liberty

to the petitioner to approach the Uttarakhand Public Services

Tribunal.

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

(VIPIN SANGHI, C.J.)

(RAKESH THAPLIYAL, J.) Dated: 29th August, 2023 NISHANT