A.P. DALIP SINGH Vs. STATE OF UTTARAKHAND

JUDGEMENT

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

(2.) Heard Mr. Harendra Belwal, learned counsel for the petitioner and Mr. Bhupendra Singh Koranga, learned Brief Holder for the respondents.

(3.) Mr. Harendra Belwal, learned counsel for the petitioner submitted that the petitioner is aggrieved by the orders pertaining to the service matter. Therefore, he (petitioner) wants to raise his grievances before the Uttarakhand Public Services Tribunal.