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Judgment
Vipin Sanghi, CJ
1) The petitioner has preferred the present writ petition to seek the following substantial reliefs:
“i) Issue a writ, order or direction in the nature of certiorari for quashing the order dated 26.07.2016 and order dated 23.09.2015, passed by the Collector / respondent (Annexure No. 4 & 5 respectively to this writ petition).
ii) Issue a writ, order or direction in the nature of mandamus commanding the respondent to correct the date of birth of the petitioner to be 30.09.1959 as entered in his High School Certificate for all purposes including for the purpose of his superannuation from his service.”
2) The petitioner is a public servant. The substantial reliefs sought by the petitioner squarely fall for consideration within the jurisdiction of the Uttarakhand Public Services Tribunal.
3) Considering the fact that the petition is pending since the year 2016, we direct the Registry to transmit the complete record of the case to the Tribunal, which shall be registered as a claim petition by the Tribunal, and be dealt with accordingly. Considering the age of the case, the Tribunal is requested to expedite its hearing.
4) Writ petition stands disposed of accordingly.