Pavan Kumar And 2 Others vs Govt. Of India Thru' Its Secretary ...
2015 Latest Caselaw 621 ALL

Citation : 2015 Latest Caselaw 621 ALL
Judgement Date : 21 May, 2015

Allahabad High Court

Pavan Kumar And 2 Others vs Govt. Of India Thru' Its Secretary ... on 21 May, 2015

Bench: B. Amit Sthalekar




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 58
 

 
Case :- WRIT - A No. - 30030 of 2015
 

 
Petitioner :- Pavan Kumar And 2 Others
 
Respondent :- Govt. Of India Thru' Its Secretary Communication & 3 Others
 
Counsel for Petitioner :- Rajesh Kumar Pandey
 
Counsel for Respondent :- B.K. Singh Raghuvanshi
 

 
Hon'ble B. Amit Sthalekar,J.

Heard Sri Rajesh Kumar Pandey, learned counsel for the petitioners and Sri B.K.Singh Raghuvanshi, learned counsel appearing for respondents.

The petitioner is seeking a direction to the respondents for payment of gratuity and provident fund in respect of service rendered under the Bharat Sanchar Nigam Limited. The BSNL has been notified under the Administrative Tribunal Act, 1985 and, therefore, the writ petition is dismissed as not maintainable in the High Court in view of the judgment of Hon'ble Supreme Court in the case of L.Chandra Kumar vs. Union of India, (1997) 3 SCC 261

Order Date :- 21.5.2015

Ashish Pd.