Jitendra Kumar vs Union Of India Through Secy. Post ...
2015 Latest Caselaw 3996 ALL

Citation : 2015 Latest Caselaw 3996 ALL
Judgement Date : 6 November, 2015

Allahabad High Court

Jitendra Kumar vs Union Of India Through Secy. Post ... on 6 November, 2015

Bench: Rajan Roy




HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 10
 

 
Case :- SERVICE SINGLE No. - 6496 of 2015
 

 
Petitioner :- Jitendra Kumar
 
Respondent :- Union Of India Through Secy. Post Central Secretariat New De
 
Counsel for Petitioner :- Sharvan Kumar Pandey,Anurag Kumar Srivastava
 
Counsel for Respondent :- A.S.G.
 

 
Hon'ble Rajan Roy,J.

Heard learned counsel for the parties.

The petitioner claims compassionate appointment as his father, who was an employee in the Postal Department of Union of India has died. The remedy in this regard is before Central Administrative Tribunal under the provision of the Administrative Tribunal Act 1985 and not before this High Court, under Article 226 of the Constitution of India directly, therefore, the writ petition is dismissed.

Order Date :- 6.11.2015

Amit.

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