PRATIMA GUPTA Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) MR . Sharad Sharma, Sr. Advocate, assisted by Ms. Indu Sharma and Mr. Pradeep Chamyal, Advocates, for the petitioner.

(2.) LEARNED Sr. Counsel has drawn the attention of this Court towards Rule 4 of the Uttarakhand Government Servant (Discipline and Appeal) Rules, 2003, which reads as under:

(3.) LEARNED State Counsel has refuted the arguments of the petitioner's Counsel that the instant petition is not maintainable in the Court and it should be disposed of at the threshold with a direction to present it before the Administrative Tribunal.