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Judgment
Vipin Sanghi, CJ
Amendment Application (IA No. 3 of 2022)
By this application, the petitioner seeks to make amendment/correction insofar as the description of respondent no. 5 is concerned.
For the reasons stated in the application, the same is allowed.
Writ Petition (S/B) No. 20 of 2022
The reliefs sought in the present Writ Petition are the following:-
“(i) Issue a writ order or direction in the nature of certiorari quashing the order dated 14.09.2021 passed by the respondent no. 5 (contained in annexure no. 20 to the writ petition).
(ii) Issue a writ order or direction in the nature of mandamus directing and commanding the respondents to pay the retirement dues i.e. Pension, Gratuity, Leave Encashment, GPF, Group Insurance and arrears of 6th pay commission from 01.01.2006 to 16.10.2007 with admissible interest.”
The petitioner is a government servant. The subject matter of the Writ Petition squarely falls within the jurisdiction of the Uttarakhand Public Services Tribunal.
We direct the Registry to transmit the complete record of present Writ Petition to the Tribunal forthwith to be registered as a Claim Petition.
The writ petition is disposed of accordingly.
In sequel thereto, all pending applications stand disposed of.