Sri Benoy Kumar Bal vs The Union Of India & Ors
2023 Latest Caselaw 6599 Cal

   17.
27.9.2023
   S.D.
                                  W.P.A. 22445 of 2023

                                 Sri Benoy Kumar Bal
                                         Vs.
                               The Union of India & Ors.



                   Ms. Sutapa Sanyal
                   Mr. Amit Chowdhury
                                            ..For the Petitioner

                   Mr. Sukanta Ghosh
                                        ...For the Respondents

A challenge has been shown to the maintainability of

the writ petition before this Court. Admittedly, the

petitioner is a retired employee of Eastern Railways.

This Court is of the view that the appropriate

Tribunal is the Court at first instance relying on the Apex

Court's judgment in L. Chandra Kumar vs. Union of India

& Ors. reported in (1997) 3 SCC 361.

This Court has no jurisdiction to receive, try and

entertain the present writ petition.

Accordingly, W.P.A. 22445 of 2023 is dismissed.

The petitioner will be at liberty to approach 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.)