Jagdish Singh vs Union Of India And 2 Others
2021 Latest Caselaw 784 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 14347 of 2020
 

 
Petitioner :- Jagdish Singh
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Ankit Singh,Om Prakash Singh
 
Counsel for Respondent :- A.S.G.I.,Ramesh Chandra Shukla
 

 
Hon'ble Ashwani Kumar Mishra,J.

Petitioner is an employee of Central Board of Excise and Customs. He has approached this Court in respect of his grievance relating to various service benefits.

Sri R.C. Shukla, learned counsel appearing for the respondent nos. 2 & 3 as well as Smt. Neeru Devi, learned counsel appearing for the respondent no. 1 raised preliminary objection with regard to maintainability of the writ petition. Reliance is placed upon judgment of the Supreme Court in L. Chandra Kumar Vs. Union of India & others, reported in AIR (1997) 3 SCC Page 261.

The writ petition, accordingly, is dismissed with liberty reserved to the petitioner to approach the appropriate forum.

Order Date :- 12.1.2021

Ranjeet Sahu