Union Of India & Ors vs Rabindra Nath Jha
2023 Latest Caselaw 3678 Cal

   16
06.06.2023
Court No. 8
   D.Hira

                                       WP.CT 128 of 2022

                                      Union of India & Ors.
                                               Vs.
                                       Rabindra Nath Jha


                             Ms. Chandreyi Alam,
                             Ms. Runu Mukherjee.
                                               ...         for              the
                                               U.O.I./petitioners

                             Mr. P.C. Das,
                             Ms. T. Maity.
                                                   ... for the respondent

Ms. Alam, learned counsel for the petitioners

submit that writ petition is filed challenging the

order rejecting the claim of the petitioner that the

application filed by the respondent is not

maintainable before the tribunal.

Since the petitioners are the society, are not

in control of Union of India and there is no

notification under Section 14(2) of the Administrative

Tribunal Act, 1985 and seek time to produce some

judgment on this issue.

Mr. Das, learned counsel for the respondent is

also directed to produce the judgment on this issue.

List the matter after four weeks (5th July,

2023).

(Ms. V.M. Velumani, J.)

(Rai Chattopadhyay, J.)