Ravi Narayan Singh vs Union Of India Thru' Its Secy. ...
2017 Latest Caselaw 533 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 10
 
Case :- WRIT - C No. - 20702 of 2017
 
Petitioner :- Ravi Narayan Singh
 
Respondent :- Union Of India Thru' Its Secy. Railways & 5 Others
 
Counsel for Petitioner :- Lavlesh Kumar
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Arun Tandon,J.

Hon'ble Mrs. Rekha Dikshit,J.

Heard learned counsel for the parties. 

This writ petition has been filed with a prayer to quash the impugned order dated 15.4.2017 ( Annexure-4 to the writ petition) issued by the respondent No.5 whereby the petitioner has been removed  from the post of Joint Secretary of the Karm Chari Parisad in Diesel Locomotive Work Varanasi as also against letter dated 15.4.2017 (Annexure-6 to the writ petition) issued by the respondent No.4 by which respondent No.6 has been declared as Joint Secretary of the Karm Chari Parisad in Diesel Locomotive Works Varanasi. 

Purely  factual issue with regard to the correctness of  resolution of no confidence passed against the petitioner in the emergent meeting held  on 13.4.2017 dated 15.4.2017 have been raised. It is not proper for this Court to decide such issue of fact at the first instance.

In our opinion, petitioner must  seek his  remedy  by filing a civil suit where evidence oral and documentary  can be examined. 

The writ petition is  disposed of.

(Rekha Dikshit,J)  (Arun Tandon,J

Order Date :- 11.5.2017

G.S