D K ISSER Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The appointment of the petitioner was through a contractual agreement dated 10.08.2009. The aforesaid contractual agreement was executed with the Uttarakhand Forest Hospital Trust. The aforesaid agreement is available on the record of this case as Annexure 3. Even as per the aforesaid agreement, the petitioner is to continue in service only upto 17.06.2010. In sum and substance, only 16 days remain even if the aforesaid agreement has to be given effect to.

(2.) But then the agreement dated 10.08.2009 provides for resolution of disputes by way of arbitration under the provisions of the Arbitration and Conciliation Act, 1996. Clause 8 of the agreement dated 10.08.2009, which stipulates the resolution of disputes by way of arbitration, is being extracted hereunder:

(3.) In the aforesaid view of the matter we decline to entertain the instant writ petition.