PREM SAGAR BHANDARI Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) The present Petition has been filed under Article 226 of the Constitution of India with the following prayers:-

(2.) Heard Mrs. Prabha Naithani, learned counsel for petitioner and Mr. G.S. Negi, learned Additional Chief Standing Counsel for State.

(3.) Earlier to the present writ petition, a Writ Petition (WPSB No.549 of 2023) with the same prayers was filed by the petitioner, which was dismissed on 20/12/2023 with liberty to the petitioner to approach before the Public Service Tribunal for redressal of his grievance.