CHANDRA SHEKHAR PANDEY Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Writ Petition has been filed under Article 226 of the Constitution of India with the following reliefs:-

(2.) Heard Mr. B.M. Pingal learned counsel for the petitioner and Mr. Tej Singh Bisht, learned Deputy Advocate General assisted by Mrs. Indu Sharma, learned Brief Holder for the State.

(3.) Mr. Tej Singh Bisht, learned Deputy Advocate General for the State, submitted that the present matter relates to the conditions of service of a public servant, therefore, the petitioner has alternate efficacious remedy to raise his grievances before the Uttarakhand Public Services Tribunal.