Smt. Ranjana Singh And Another vs Union Of India And 6 Others
2021 Latest Caselaw 5031 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 33
 

 
Case :- WRIT - A No. - 3587 of 2021
 

 
Petitioner :- Smt. Ranjana Singh And Another
 
Respondent :- Union Of India And 6 Others
 
Counsel for Petitioner :- Niraj Tiwari
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Ashwani Kumar Mishra,J.

At the very outset, a preliminary objection is raised by Sri S. P. Singh, learned Additional Solicitor General assisted by Sri Manoj Kumar Singh, Advocate with regard to maintainability of the writ petition on the ground that remedy of the petitioner would be to approach the Central Administrative Tribunal, if at all, at this stage. Reliance is placed upon the Constitution Bench Judgment of the Apex Court in the case of L. Chandra Kumar Vs. Union of India and other, AIR 1997 SC 1125.

Faced with the above objection learned counsel for the petitioners comes up with the prayer to withdraw the writ petition with liberty to pursue the remedy, as may be available to the petitioners, in accordance with law.

In that view of the matter this petition is dismissed with liberty as prayed for.

Order Date :- 6.5.2021

Abhishek Singh