WPSB/57/2023
2023 Latest Caselaw 514 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. 57 OF 2023

                             24th FEBRUARY, 2023
Between:

Girdhari Singh Rawat                          ......           Petitioner

and

State of Uttarakhand                          ......           Respondent


Counsel for the petitioner        :    Mr. Hari Mohan Bhatia, learned counsel

Counsel for the respondents       :    Mr. Pradeep Joshi, learned Additional
                                       Chief Standing Counsel for the State /
                                       respondent

The Court made the following:

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


             Learned counsel for the petitioner seeks leave to

withdraw this petition, and to seek his relief before the

Uttarakhand Public Services Tribunal, since the petitioner is

a public servant, and the relief sought squarely falls for

consideration by the Tribunal.

             Accordingly,       this     petition     is    dismissed      as

withdrawn with liberty, as prayed.


                                                    _________________
                                                     VIPIN SANGHI, C.J.


                                                _________________
                                                ALOK KUMAR VERMA, J.

Dt: 24th FEBRUARY, 2023 Negi