Mohammad Kaleem vs Union Of India Thru.General ...
2022 Latest Caselaw 11284 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 

?Court No. - 3
 

 
Case :- WRIT - C No. - 5604 of 2022
 

 
Petitioner :- Mohammad Kaleem
 
Respondent :- Union Of India Thru.General Manager North Eastern Railway, Gorakhpur
 
Counsel for Petitioner :- Aasif Razzaque Khan
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Rajan Roy,J.

Hon'ble Om Prakash Shukla,J.

Heard.

There is an adjudication by the Railway Claims Tribunal vide its judgment dated 22.07.2022. Certain amount has been awarded and it has also been prescribed as to how the said amount has to be paid to the concerned. Now, the petitioner wants part of the said amount to be deposited in his Saving Bank account due to impending urgency.

This would amount to modifying the judgment of the Railway Claims Tribunal which this Court cannot do under Article 226 of the Constitution of India.

Learned counsel for opposite party-Railways says that whatever amount is payable as per the said judgment of Railway Claims Tribunal shall be deposited before the concerned authority of Railway Claims Tribunal and thereafter, the same would be payable to the petitioner. Petitioner, if he has a grievance, can either challenge the judgment of the Tribunal or approach the Tribunal itself, if otherwise permissible in law.

With these observations, the writ petition is disposed of.

(Om Prakash Shukla,J.) (Rajan Roy,J.)

Order Date :- 25.8.2022

Shanu/-