WPSB/192/2023
2023 Latest Caselaw 1703 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. 192 OF 2023
                               21ST JUNE, 2023
BETWEEN:
Bhikam Singh                                                    .....Petitioner.
And

State of Uttarakhand & others                                   ....Respondents.

Counsel for the Petitioner : Mr. Parikshit Saini, learned counsel.

Counsel for the State : Mr. S.S. Chaudhary, learned Brief Holder.

Counsel for the Respondent No.5 : Mr. Ashish Joshi, 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: 21st June, 2023 NISHANT