Smt. Amrita Kiran vs Union Of India And 2 Others
2022 Latest Caselaw 5166 ALL

Citation : 2022 Latest Caselaw 5166 ALL
Judgement Date : 13 June, 2022

Allahabad High Court

Smt. Amrita Kiran vs Union Of India And 2 Others on 13 June, 2022

Bench: J.J. Munir




HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Court No. - 6
 

 
Case :- WRIT - A No. - 9030 of 2022
 

 
Petitioner :- Smt. Amrita Kiran
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Avanish Kumar Srivastava
 
Counsel for Respondent :- A.S.G.I.,Bharat Pratap Singh
 

 
Hon'ble J.J. Munir,J.

This petition, which is by a Teacher of the Kendriya Vidhyalaya, Ghazipur functioning under the Kendriya Vidhyalaya Sangathan, is cognizable by the Central Administrative Tribunal.

Accordingly, this petition is dismissed on the ground of original jurisdiction being with the Central Administrative Tribunal, in accordance with the judgment of the Supreme Court in L. Chandra Kumar vs. Union Of India and Others (1997) 3 SCC 261. The petitioner is at liberty to approach the Central Administrative Tribunal.

Mr. Bharat Pratap Singh, has appeared for respondent Nos. 2 and 3.

Order Date :- 13.6.2022

NSC