RAJANI BHATT Vs. STATE OF UTTARAKHAND AND ORS.

JUDGEMENT

(1.) Heard Mr. Shakti Singh, learned Counsel for the petitioner, and Mr. C.S. Rawat, learned Chief Standing Counsel for the State, and, with their consent, this writ petition is disposed of at the stage of admission.

(2.) The petitioner has invoked the jurisdiction of this Court questioning the order passed by the Uttarakhand Public Services Tribunal at Dehradun in Claim Petition No.4 of 2012 dated 31.07.2019.

(3.) The petitioner herein had invoked the jurisdiction of the Tribunal to have the orders dated 20.4.1992 and 07.05.2012 quashed; to declare the order dated 27.03.1992 a nullity; to direct the respondents to reinstate the petitioner in service along with all consequential benefits; and to direct the respondents to consider the case of petitioner for relaxation of age in terms of the Rules in vogue for the purpose of granting relaxation in age, and allow the same to the petitioner, keeping in view the fact that she continued in service for a period of 23 years. The petitioner also sought a direction that the 23 years' service rendered by her should be treated as regular service including for extension of pensionary benefits.