Kamlesh vs Central Administrative Tribunal ...
2017 Latest Caselaw 3225 ALL

Citation : 2017 Latest Caselaw 3225 ALL
Judgement Date : 11 August, 2017

Allahabad High Court

Kamlesh vs Central Administrative Tribunal ... on 11 August, 2017

Bench: Ran Vijai Singh, Ifaqat Ali Khan




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 38
 

 
Case :- WRIT - A No. - 36158 of 2017
 

 
Petitioner :- Kamlesh
 
Respondent :- Central Administrative Tribunal Bench Allahabad& 4 Ors.
 
Counsel for Petitioner :- In Person
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Ran Vijai Singh,J.

Hon'ble Ifaqat Ali Khan,J.

Sri Shiv Kumar Pal, learned Senior Panel Counsel has filed Parcha on behalf of resondents, which is taken on record.

Sri Kamlesh, the petitioner appeared in person and submitted that this writ petition may be dismissed as not pressed with the liberty to file fresh writ petition, as the writ petition has not been filed on proper format.

The writ petition is dismissed with the liberty aforesaid.

A certified copy of the order dated 27.07.2016 passed in Original Application No.439 of 2012 (Kamlesh vs. Union of India and others) be returned to the petitioner, within a week.

Order Date :- 11.8.2017

Swati