SURESH CHANDRA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The petitioner has preferred this writ petition to seek following substantial prayers:-

(2.) The respondents have filed their respective counter affidavits. One of the preliminary objections taken by respondent no.4 is that the petitioner has an alternative efficacious remedy to raise the challenge to the O.M. dtd. 22/4/2020 and to assail the proceedings and recommendations of the Selection Committee dtd. 24/4/2020 and the promotion order dtd. 28/4/2020 before the Uttarakhand State Public Services Tribunal.

(3.) Learned Senior Counsel for the petitioner has firstly relied upon the observations made by this Court in Writ Petition (S/B) No.378 of 2017 in its order dtd. 25/8/2017, which reads as follows:-