DEEPAK SHARMA Vs. STATE PUBLIC SERVICE TRIBUNAL, UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) In this writ petition, the petitioner has sought for a writ of certiorari and prayed that the impugned judgment and order dtd. 3/7/2012, passed by the Public Services Tribunal, Uttarakhand, in Claim Petition No. 48 of 2007, be set aside, and a rule in the nature of mandamus be issued directing that the petitioner be treated as regularly promoted Accountant in terms of the promotion orders dtd. 31/1/2005 and 5/1/2009, and for other consequential relief.

(3.) In the claim petition, the petitioner prayed before the Tribunal for quashing of a particular Office Memorandum, and to direct the Mussoorie Dehradun Development Authority, Dehradun to make payment of salary in the pay scale of post of Accountant to the petitioner from the date of joining, i.e., 1/2/2005. However, in the meantime, there has been a development, and respondent No. 2 has by virtue of letter No. 278 / 2020, dtd. 26/8/2020, has directed the petitioner to join as Assistant Accountant in the same Organization.