Saiyada Rabab Zehra Kazmi vs U.O.I. Thru Its Secy. Ministry Of ...
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Allahabad High Court

Saiyada Rabab Zehra Kazmi vs U.O.I. Thru Its Secy. Ministry Of ... on 31 May, 2024

Author: Abdul Moin

Bench: Abdul Moin

HIGH COURT OF JUDICATURE AT ALLAHABAD, LUCKNOW BENCH
 
 


?Neutral Citation No. - 2024:AHC-LKO:42159
 

 
Court No. - 6
 

 
Case :- WRIT - A No. - 4618 of 2024
 

 
Petitioner :- Saiyada Rabab Zehra Kazmi
 
Respondent :- U.O.I. Thru Its Secy. Ministry Of Defence And 5 Others
 
Counsel for Petitioner :- Mohiuddin Khan
 
Counsel for Respondent :- A.S.G.I.
 

 
Hon'ble Abdul Moin,J.
 

Heard learned counsel for the petitioner and Sri Varun Pandey, learned counsel appearing on behalf of Union of India.

At the very outset, Sri Varun Pandey points out that the petitioner is a retired Central Government employee and consequently the claim of the petitioner would be cognizable before the learned Central Administrative Tribunal keeping in view the law laid down by a Constitution Bench judgment of Hon'ble the Supreme Court in the case of L. Chandra Kumar vs. Union of India and others reported in AIR 1997 SC 1125.

Consequently, the writ petition is disposed of leaving it open to the petitioner file a claim petition before the learned Central Administrative Tribunal for any of his grievance.

Order Date :- 31.5.2024

Pachhere/-