Muruli Dhar Mahato vs Union Of India & Ors
2023 Latest Caselaw 6688 Cal

   02.
03.10.2023
   S.D.
                                      W.P.A. 15846 of 2023

                                  Muruli Dhar Mahato
                                           Vs.
                                  Union of India & Ors.

                    Mr. Jayanta Mitra
                                               ..For the Petitioner
                    Mr. Subhasish Pachhal
                            ....For the Respondent Nos. 2 to 4

Mr. Prashant Kumar Tripathi ....For the Union of India

Mr. Pachhal, learned counsel appears on behalf of

the Steel Authority of India Limited (SAIL). He submits

that this Court does not have the jurisdiction to entertain

the present writ petition.

Considering the submissions of the parties and the

materials placed on record, this Court is of the view that the

appropriate Tribunal is the Court at first instance after

considering the Apex Court's judgment in L. Chandra

Kumar vs. Union of India & Ors. reported in (1997) 3 SCC

261.

Therefore, this Court is of the view that it does not

have the jurisdiction to receive, try and entertain the

present writ petition.

Accordingly, W.P.A. 15846 of 2023 is dismissed,

with liberty to file afresh before the appropriate Forum, if

so advised.

It is made clear that this Court has not gone into the

merits of the writ petition.

All parties shall act on the server copy of this order

duly downloaded from the official website of this Court.

(Lapita Banerji, J.)