Process & Product Development ... vs Union Of India & Others
2011 Latest Caselaw 328 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 39
 

 
Case :- WRIT - A No. - 64414 of 2009
 

 
Petitioner :- Process & Product Development Centre Employees Asso. & Ors.
 
Respondent :- Union Of India & Others
 
Petitioner Counsel :- Amit Saxena
 
Respondent Counsel :- A.S.G.I.,R Bsinghal,S K Om,Vinod K Rai,Vinod Swaroop
 

 
Hon'ble V.K. Shukla,J.

In respect of the employees of Process & Product Development Centre Employees Associating, this Court in Special Appeal No.1756 of 2010 has proceeded to dismiss the  Special Appeal on the ground that  notification has already been isued on 25.10.2007 at serial No.81 of the Notification, as per which the employees of Process & Product Development Centre Employees Association will have to approach the  Central Administrative Tribunal for pursuing  their remedy in respect of service matters.

Following the reasons given by Division Bench of this Court while dismissing Special Appeal No.1756 of 2010 , present writ petition is dismissed with the observation that petitioners remedy lies in approaching the Central Administrative Tribunal in view of the judgment of Hon'ble Apex Court in the case of L. Chandra Kumar vs. Union of India and others, (1997) 3 SCC 261.

Order Date :- 16.3.2011

SRY