Alok Kumar Verma, J
1. The present Writ Petition has been filed with the following reliefs:-
(i) Issue a writ, order or direction in the nature of certiorari to quash the impugned order dated 23.10.2015 (Filed as Annexure-13) passed by the
respondent No. 1.
(ii) Issue a writ, order or direction in the nature of mandamus directing the respondents to grant promotional pay scale to the petitioner after
completing 14 years satisfactory service of Dresser in Animal Husbandry Department in pursuance of the Government Order dated 12.03.2011.
(iii) Issue a writ, order or direction in the nature of mandamus directing the respondent to give promotional pay scale to the petitioner after completing
14 years satisfactory service in the Animal Husbandry Department as granted to the similarly situated Dresser in the Government Industrial Training
Institute Uttarakhand.
2. Heard Mr. Harendra Belwal, learned counsel for the petitioner, and, Mr. N.S. Pundir, learned Deputy Advocate General, Mrs. Anjali Bhargava,
learned Addl. C.S.C., Mr. Sushil Vashistha and Mrs. Indu Sharma, learned Brief Holders for the State.
3. During the arguments, Mr. N.S. Pundir, learned Deputy Advocate General for the State, submitted that the present matter relates to promotional
pay scale, therefore, the petitioner has alternate efficacious remedy to raise his grievances before the Uttarakhand Public Services Tribunal.
4. Mr. Harendra Belwal, learned counsel for the petitioner also agrees to transfer the present matter to the Uttarakhand Public Services Tribunal.
5. As the disputes raised in the present writ petition can be effectively adjudicated by the Uttarakhand Public Services Tribunal, with the consent of
both the parties, the complete record along with the writ petition, after retaining the copies thereof, is being transmitted to the Uttarakhand Public
Services Tribunal for hearing the writ petition as a claim petition in accordance with law.
6. The Uttarakhand Public Services Tribunal is also requested to consider entertaining the present matter as a claim petition taking into consideration
this fact that the present matter has been pending for past seven years.
7. The present Writ Petition (S/S No. 2543 of 2015) stands disposed of accordingly.
