LALIT MOHAN CHAMOLA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has raised the following prayers before this Court :

(2.) However, as the case relates to a service matter, the petitioner has ample efficacious alternate remedy to file a claim petition before the Public Service Tribunal.

(3.) Since the petitioner has an effective alternate remedy, the present writ petition is not maintainable before this Court.