DEEPAK BHATT 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. Bhagwat Mehra, learned counsel for the petitioner, Mr. N.S. Pundir, learned Deputy Advocate General with Mr. Ajay Singh Bisht, learned Additional C.S.C., Mr. Sushil Vashisth, learned Standing Counsel and Mr. S.M.S. Mehta, learned Brief Holder for the State/respondent nos.1 and 2 and Mr. Ashish Joshi, learned counsel for the respondent no.3.

(3.) Mr. N.S. Pundir, 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.