Ajay Kumar And 2 Others vs The Central Administrative ...
2023 Latest Caselaw 15243 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 

?Neutral Citation No. - 2023:AHC:104546-DB
 
Court No. - 42
 

 
Case :- WRIT - A No. - 20838 of 2017
 

 
Petitioner :- Ajay Kumar And 2 Others
 
Respondent :- The Central Administrative Tribunal Alld. Bench And 4 Others
 
Counsel for Petitioner :- Subash Chandra Srivastava,Udai Chandani
 
Counsel for Respondent :- A.S.G.I.,Sudhanshu Srivastava
 

 
Hon'ble Suneet Kumar,J.

Hon'ble Rajendra Kumar-IV,J.

Heard learned counsel for the parties.

Petitioners by the instant writ petition seeks the following relief:-

"i) Issue a suitable writ, order or direction in the nature of certiorari quashing the order dated 06.10.2016 (annexure-3 to the writ petition) passed by the respondent no.1.

ii) Issue a suitable writ, order or direction in the nature of mandamus commanding the respondent department to allow the petitioners to join on the post of Tailor-SS."

It is not being disputed by the respective counsel for the parties that the writ petition can be disposed of in terms of the decision rendered by the Division Bench of this Court in The U.O.I. Thru Secretary M.O.D. New Delhi And Another versus Central Administrative Tribunal Allahabad and Another, 2023 (2) All. LJ 134.

In view thereof, the writ petition is disposed of in terms of the aforenoted judgment.

Order Date :- 15.5.2023

I.A.Siddiqui