WPSS/1621/2025
2026 Latest Caselaw 2474 UK

Citation : 2026 Latest Caselaw 2474 UK
Judgement Date : 27 March, 2026

[Cites 1, Cited by 0]

Uttarakhand High Court

WPSS/1621/2025 on 27 March, 2026

Author: Manoj Kumar Tiwari

Bench: Manoj Kumar Tiwari

                                                                                                                                          2026:UHC:2209
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                               WPSS/1621/2025
                               Hon'ble Manoj Kumar Tiwari, J
                               1.

Mr. Amar Murti Shukla, Advocate holding brief of Mr. Mukesh Rawat, learned counsel for the petitioner.

2. Ms. Mamta Bisht, learned Deputy Advocate General for the State of Uttarakhand.

3. Petitioner is a public servant. An order of punishment was passed against him, which is challenged in this writ petition.

4. Ms. Mamta Bisht, learned Deputy Advocate General for the State vehemently argued that petitioner has remedy of approaching the Tribunal established under U.P. Public Service (Tribunals) Act, 1976.

5. Learned counsel for the petitioner, however, submits that petitioner wants to file departmental appeal under Rule 11 of Government Servant (Discipline and Appeal) Rules, 2003, as amended in 2010.

6. Since remedy of departmental appeal is available to petitioner, therefore, the writ petition is disposed of with liberty to petitioner to approach the Appellate Authority by filing an appeal. If he files appeal within ten days from today, the same shall be heard and decided on merits.

(Manoj Kumar Tiwari, J) 27.03.2026 Aswal NITI RAJ SINGH

DN: c=IN, o=HIGH COURT OF UTTARAKHAND, ou=HIGH COURT OF

2.5.4.20=eacc6757ee7881e933ff8934f07477005aa85f9802a3a08b08d136

ASWAL 9512ea30f3, postalCode=263001, st=UTTARAKHAND, serialNumber=44EB54CBF00B7698CB6F10C2CE3D26F5C22DACF4F4610C 1FE58A58531726FBB0, cn=NITI RAJ SINGH ASWAL Date: 2026.03.27 04:48:50 -07'00' 2026:UHC:2209