Ajeet Singh vs Union Of India And 4 Others
2023 Latest Caselaw 21240 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:158993
 
Court No. - 34
 

 
Case :- WRIT - A No. - 12885 of 2023
 

 
Petitioner :- Ajeet Singh
 
Respondent :- Union Of India And 4 Others
 
Counsel for Petitioner :- Prashant Kumar Shukla,Ayyaz Khan
 
Counsel for Respondent :- A.S.G.I.,C.S.C.
 

 
Hon'ble Ajit Kumar,J.

Petitioner is challenging the order dated 09.01.2023, whereby, his grievance for consideration on the post of Mazdoor has been rejected.

It is argued by Sri Ankur Goyal, learned Advocate who has put in appearance by filing Vakalatnama on behalf of respondent nos. 1 to 4 that the establishment in question stands notified under Section14 of the Central Administrative Tribunal Act, 1985 and accordingly, petitioner has an efficacious alternative remedy to approach the Tribunal at the first instance in the light of judgment of Constitution Bench of Supreme Court in the case of L. Chandra Kumar v. Union of India & Ors, AIR 1997 SC 1125.

Learned counsel for the petitioner could not dispute the aforesaid legal position.

In view of the above, this Court decline to grant indulgence in this matter. Liberty rests with the petitioner to apply before the Central Administrative Tribunal, if so advised.

Subject to aforesaid liberty, this petition consigned to records.

Order Date :- 8.8.2023

IrfanUddin