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Judgment
Vipin Sanghi, CJ
The petitioner has preferred the present Writ Petition to seek the following reliefs :-
“i- a writ order a direction in the nature of certiorari to call for the record of the case and quash the order dated 25-1-2021 passed by the respondent no. 3 contained in Annexure no.4 to the writ petition.”
The petitioner falls within the definition of a public servant. The claim raised by the petitioner squarely falls for consideration by the Uttarakhand Public Services Tribunal.
Considering the fact that the Writ Petition has been pending since 2021, and pleadings are complete, we direct the Registry to transfer the complete record of this Writ Petition to the Uttarakhand Public Services Tribunal. The Tribunal shall register the same as a Claim Petition, and deal with the same accordingly.
Interim order shall continue to operate till the matter is taken up by the Tribunal.
In sequel thereto, pending application, if any, also stands disposed of.