GIRISH CHANDRA SUYAL 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. Bhagwat Mehra, learned counsel for the petitioner and Mr. T.S. Bisht, learned Deputy Advocate General for the State.

(3.) During the arguments, Mr. T.S. Bisht, learned Deputy Advocate General for the State, submitted that the present writ petition relates to the condition of service of a public servant, therefore, the petitioner has efficacious alternative remedy to raise his grievances before the Uttarakhand Public Services Tribunal.