Gourab Roy vs Union Of India And Ors
2023 Latest Caselaw 3388 Cal

   Ct. 05
Item No.13
12.05.2023

(Suvendu)

WPA 27455 of 2022

Gourab Roy Vs.

Union of India and Ors.

Mr. Sounabho Ghosh Ms. Tianna Bhattacharyya Ms. Anshumala Bansal Ms. Parthana Singha Roy ....for the petitioner

Mr. Ashok Kumar Chakraborty, Ld. ASG, Mr. S. Bera .....for the UOI

Heard the learned ASG appearing for the

Railways on the point of maintainability of the writ

petition. According to the learned ASG, Sections

3(q), 14 and 28 of The Administrative Tribunals

Act, 1985 would divest the High Court of its

jurisdiction to hear the present writ petition.

Learned counsel appearing for the

petitioner, who claims to be the sole surviving heir

of his deceased sister who was an employee of the

Eastern Railways, counters the point of

maintainability and submits that the High Court

has jurisdiction to entertain the matter.

List this matter on 17th May, 2023 under

the heading "For Judgment".

(Moushumi Bhattacharya, J.)