Uttarakhand High Court
Division Bench Of This Court In Bhuvan ... vs State Of Uttaranchal And Others on 17 April, 2013
Author: B.S. Verma
Bench: B.S. Verma
WPSS No.625 of 2010 Hon'ble B.S. Verma, J.
Mr. Subhash Upadhyay, Standing Counsel present for the State.
None present for the petitioner. Even otherwise, I have perused the file. For the relief sought in the petition, there is an adequate efficacious alternative remedy available to the petitioner to file a claim petition before the Public Service Tribunal in view of judgment dated 22.09.2006 passed by the Division Bench of this Court in Bhuvan Chandra Pandey and others vs. State of Uttaranchal and others.
The writ petition is, accordingly, dismissed on the ground of alternative remedy.
(B.S. Verma, J.) 17.04.2013 Rajni