GAJENDRA PRASAD NAUTIYAL Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) According to the petitioner, he was appointed as Accounts Assistant in Jalagam Prabandhan Samiti, Kwalgaon, P.O. Rajgarhi, District Uttarkashi, however, his services were wrongly discontinued and respondent no. 9 has been appointed in his place. This, according to the petitioner, was done in violation of the guidelines issued by Watershed Department. Thus, feeling aggrieved, petitioner has approached this Court seeking various reliefs.

(2.) Learned counsel appearing for the petitioner confines his prayer and submits that petitioner be permitted to highlight his grievance before the Project Director, Watershed Management Directorate, Dehradun, who may be directed to consider the same.

(3.) Accordingly, writ petition is disposed of with liberty to petitioner to make representation before Director, Watershed Management, Uttarakhand, within two weeks from today. If petitioner makes such representation, Director shall look into the matter and take appropriate decision, in accordance with law, within eight weeks thereafter.