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Judgment
Ravi Malimath, J
During the course of hearing this matter, it was brought to the notice of the Court that the matter falls within the jurisdiction of the Uttarakhand Public Services Tribunal. Therefore, it is submitted that the Uttarakhand Public Services Tribunal would have jurisdiction over this matter. However, on hearing learned counsels and keeping in mind that the entire pleadings have been exchanged, we deem it just and necessary to direct that the instant petition be transferred to the file of the Uttarakhand Public Services Tribunal; both the parties shall appear before the Tribunal on 5th October, 2020; and from that day onwards, the Tribunal shall hear both the parties physically or through video-conferencing and pass orders in accordance with law within a period of two weeks from that day. The Uttarakhand Public Service Commission is directed not to precipitate the matter till the disposal of the matter before the Tribunal.
The Registry is directed to transmit the records forthwith to the Uttarakhand Public Services Tribunal for further action.
The petition stands disposed-off accordingly.