AWATAR SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) By means of instant writ petition, the petitioner seeks the following reliefs:-

(2.) Heard learned counsel for the parties and perused the record.

(3.) At the very outset, the Court wanted to know as to how the petition may be entertained in view of creation of the State Public Services Tribunal ('the Tribunal'), as constituted under the Uttarakhand Public Services (Tribunal) Act, 1976 ('the Act').