Ram Sumer vs Union Of India And 3 Others
2023 Latest Caselaw 26015 ALL

HIGH COURT OF JUDICATURE AT ALLAHABAD
 
 


?Neutral Citation No. - 2023:AHC:183949
 
Court No. - 34
 

 
Case :- WRIT - A No. - 14659 of 2023
 

 
Petitioner :- Ram Sumer
 
Respondent :- Union Of India And 3 Others
 
Counsel for Petitioner :- Anup Kumar Srivastava
 
Counsel for Respondent :- A.S.G.I.,Raman Saxena
 

 
Hon'ble Ajit Kumar,J.

Heard learned counsel for the parties and perused the record.

Petitioner has assailed the order dated 17th July, 2023 and submits that it is in the teeth of judgment of Supreme Court as controversy has already crystalized. Petitioner is an ex-employee of the postal department.

Sri Raman Saxena, learned counsel appearing for the respondent raises preliminary objection regarding maintainability of this petition as petitioner has efficacious remedy to approach the Central Administrative Tribunal by filing appropriate original application as postal department stands notified under Section 14 of the Central Administrative Act, 1985.

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

In view of the above, I decline to grant interference in the matter at this stage, leaving it open for the petitioner to approach Tribunal, if so advised, by moving appropriate original application.

Petition is, thus consigned to records with the aforesaid liberty.

Order Date :- 22.9.2023

Atmesh