WPSB/712/2022
2023 Latest Caselaw 206 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. 712 OF 2022

                             11th JANUARY, 2023

Between:

Balram Kurmi                                ......          Petitioner

and

State of Uttarakhand & another              ......          Respondents


Counsel for the petitioner       :   Mr. M.C. Pant, 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)

             The petitioner is a public servant.               The claim

raised in this petition relates to the petitioner's promotion.

The subject matter of this petition squarely falls for

consideration by the Uttarakhand Public Services Tribunal.

             Accordingly, this petition is dismissed with liberty

to the petitioner to approach the Tribunal.


                                                   _________________
                                                   VIPIN SANGHI, C.J.


                                            __________________
                                            RAVINDRA MAITHANI, J.

Dt: 11th JANUARY, 2023 Negi