Wajid Ali vs U.O.I.Thru.Chairman Central ...
2021 Latest Caselaw 7161 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 18
 

 
Case :- SERVICE SINGLE No. - 9111 of 2021
 

 
Petitioner :- Wajid Ali
 
Respondent :- U.O.I.Thru.Chairman Central Board Of Direct Taxes & Ors.
 
Counsel for Petitioner :- Abdul Khabeer
 
Counsel for Respondent :- A.S.G.
 

 
Hon'ble Abdul Moin,J.

Case is taken up through Video Conferencing in terms of order of Hon'ble Chief Justice taking into consideration COVID-19 situation.

Heard learned counsel for the parties.

Present petition has been filed inter-alia praying for a mandamus commanding the respondents to consider the case of the petitioner for regularisation.

From perusal of the pleadings of the writ petition, it comes out that the petitioner wants regularisation in the Income Tax Department, which is a Central Government Office.

Keeping in view the law laid down by a Constitution Bench judgment of Hon'ble the Supreme Court in the case of L. Chandra Kumar vs. Union of India and others reported in AIR 1997 SC 1125, present petition is not maintainable. Accordingly, the writ petition is dismissed.

However, it would be open to the petitioner to approach the Central Administrative Tribunal for redressal of his grievance.

Order Date :- 6.7.2021

A. Katiyar