ANURANJAN CHATURVEDI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Petitioners are Ministerial Employees serving in Department of Medical Health and Family Welfare. Petitioners have challenged the seniority list issued by Director General, on 26/10/2021

(2.) Admittedly, petitioners are "Government Servants", therefore, they have a remedy under Public Services Tribunal Act, 1976. Therefore, in view of the judgment rendered by this Court in Bhuvan Chandra Pandey and Others Vs. State of Uttaranchal and Others 2006 (2) U.D., 439, we refrain from exercising our jurisdiction under Article 226 of the Constitution of India.

(3.) Accordingly, the writ petition is dismissed on the ground of alternative remedy with liberty to petitioners to approach Public Services Tribunal.