WPSB/15/2023
2023 Latest Caselaw 278 UK

Citation : 2023 Latest Caselaw 278 UK
Judgement Date : 13 January, 2023

Uttarakhand High Court

WPSB/15/2023 on 13 January, 2023

             IN THE HIGH COURT OF UTTARAKHAND
                                  AT NAINITAL
                   HON'BLE THE CHIEF JUSTICE SRI VIPIN SANGHI
                                          AND
                      HON'BLE SRI JUSTICE ALOK KUMAR VERMA

                 WRIT PETITION (S/B) NO. 15 OF 2023
                            13TH JANUARY, 2023
BETWEEN:
Bharti Vishwakarma                                             .....Petitioner.
And
State of Uttarakhand & others                                  ....Respondents.

Counsel for the Petitioner : Mr. Bhagwat Mehra, learned counsel.

Counsel for the Respondents                 :      Mr.    Pradeep   Joshi,  learned
                                                   Additional     Chief    Standing
                                                   Counsel.

The Court made the following:

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

The petitioner is a public servant. The disputes

raised by the petitioner squarely fall for consideration within

the jurisdiction of the Uttarakhand Public Services Tribunal.

2. We are, therefore, not inclined to entertain the

present writ petition.

3. The writ petition is disposed of with liberty to the

petitioner to approach the Uttarakhand Public Services

Tribunal.

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

(VIPIN SANGHI, C.J.)

(ALOK KUMAR VERMA, J.) Dated: 13th January, 2023 NISHANT