Neelu Pal vs Union Of India And 2 Others
2023 Latest Caselaw 33680 ALL

Allahabad High Court

Neelu Pal vs Union Of India And 2 Others on 2 December, 2023

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:228829
 
Court No. - 35
 

 
Case :- WRIT - A No. - 19561 of 2023
 

 
Petitioner :- Neelu Pal
 
Respondent :- Union Of India And 2 Others
 
Counsel for Petitioner :- Dhananjay Singh,Satyendra Narayan Singh
 
Counsel for Respondent :- A.S.G.I.,Devendra Pratap Singh,Krishna Ji Shukla
 

 
Hon'ble Vikas Budhwar,J.
 

Prayer in the present petition is for a mandamus directing the second respondent, Kendriya Vidyalaya Sangathan, New Delhi to manage interview of the petitioner after fixing a short date for the post of Primary Teacher in vacancy No. 16 of 2022 under direct recruitment quota.

Sri Krishna Ji Shukla, learned counsel and Sri D.P. Singh, learned counsel for the respondents have raised preliminary objection regarding maintainability of the writ petition on the ground that the writ petitioner has an alternative remedy while filing an original application before the Central Administrative Tribunal in view of the judgment of the Hon'ble Supreme Court in the case of L. Chandra Kumar Vs. Union of India AIR 1997 Supreme Court 1125.

Learned counsel for the writ petitioner could not dispute the said legal proposition and accordingly, the present writ petition is consigned to record, leaving it open for the writ petitioner to approach the Central Administrative Tribunal having jurisdiction over the matter.

Order Date :- 2.12.2023

Rajesh