WPSB/47/2023
2023 Latest Caselaw 395 UK

       IN THE HIGH COURT OF UTTARAKHAND
                    AT NAINITAL

           THE HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                  AND
               THE HON'BLE SRI JUSTICE RAVINDRA MAITHANI


                 WRIT PETITION (S/B) NO. 47 OF 2023

                             14th FEBRUARY, 2023

Between:

Mahiman Singh Bora                              ......          Petitioner

and

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


Counsel for the petitioner          :    Mr. Harendra Belwal, learned counsel

Counsel for the respondents         : Mr. J.C. Pande, learned Standing Counsel
                                       for the State of Uttarakhand /
                                       respondent Nos. 1 to 7

                                    :    Mr. I.D. Paliwal, learned Standing
                                         Counsel for the State of U.P. /
                                         respondent No. 8


The Court made the following:


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

             The petitioner is a public servant.                  The reliefs

sought in the writ petition squarely fall for consideration

before the Uttarakhand Public Services Tribunal.

             Counsel         for   the    petitioner    submits     that      the

petitioner presses this petition only for the limited relief that

the    respondents       may       be     directed     to   dispose      of   the

petitioner's pending representation dated 14.09.2022.
                               2


          Since this is the limited relief sought by the

petitioner, we dispose of this petition with a direction to the

respondents to consider and dispose of the petitioner's said

representation within four weeks by a reasoned order, and

the decision be communicated to the petitioner. In case, the

petitioner is still aggrieved, it shall be open to the petitioner

to approach the Public Services Tribunal.

          The   writ   petition   stands   disposed   of   in   the

aforesaid terms.


                                           _________________
                                            VIPIN SANGHI, C.J.


                                     __________________
                                     RAVINDRA MAITHANI, J.

Dt: 14th FEBRUARY, 2023 Negi