Uttarakhand High Court

Unknown vs State Of Uttarakhand And Others on 10 July, 2025

                                                      2025:UHC:6127-DB
IN THE HIGH COURT OF UTTARAKHAND AT NAINITAL
 THE HON'BLE CHIEF JUSTICE MR. G. NARENDAR
                               AND
         THE HON'BLE JUSTICE MR. ALOK MAHRA
         Writ Petition Service Bench No. 26 of 2024
                           10th July, 2025

 Neeraj Mount                                      ...........Petitioner
                                Versus

 State Of Uttarakhand and others                  .......Respondents
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 Presence:-
 Mr. Bhagwat Mehra, learned counsel for the petitioner.
 Mr. J.S. Virk, learned Deputy A.G. along with Mr. Rakesh
 Joshi, learned Brief Holder for the State.
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 JUDGMENT :

(per Mr. G. Narendar C. J.)

2. Learned counsel for the petitioner submits that

an alternate remedy is available before the Public Service

Tribunal and, in that matter, he prays leave of the Court to

withdraw the writ petition with liberty to approach the Public

Service Tribunal.

3. Reserving such liberty and, in the event

petitioner approaches the Public Service Tribunal within two

weeks, same shall not be rejected on the ground of delay.

4. Writ petition stands ordered accordingly.

5. There shall be no order as to costs.

(G. NARENDAR, C. J.)