Anil Kumar Maurya And 29 Others vs Union Of India And 2 Others
2022 Latest Caselaw 577 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 34
 

 
Case :- WRIT - A No. - 61327 of 2017
 
Petitioner :- Anil Kumar Maurya And 29 Others
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Babu Nandan Singh
 
Counsel for Respondent :- A.S.G.I.,Apurva Hajela,Gyan Prakash,Vinay Kumar Singh
 

 
Hon'ble Saurabh Shyam Shamshery,J.

Shri Shashi Prakash Singh, learned Standing Counsel, at the outset, submits that prayer sought in this writ petition could be agitated only before the Central Administrative Tribunal. In support of his submission, he relied upon the judgment passed by the Division Bench of this Court in Union of India and 2 others vs. Ajay Kumar Sharma and 3 others passed in Special Appeal No.77 of 2019, vide order dated 29.3.2022.

Learned counsel for petitioners is not able to contradict/refute the above submission and seeks permission to withdraw the writ petition with liberty to approach the Central Administrative Tribunal, for ventilating his grievances, as provided under law.

In view of above, the writ petition is dismissed as withdrawn with aforesaid liberty.

Order Date :- 6.4.2022

Rishabh

[Saurabh Shyam Shamshery, J.]