Ashok Kumar & Ors vs Director General, National ...
2016 Latest Caselaw 4043 Del

$~9. *IN THE HIGH COURT OF DELHI AT NEW DELHI
+     W.P.(C) 355/2016
      ASHOK KUMAR & ORS                              ..... Petitioners
                       Through: Mr. S.C. Malhotra, Advocate with
                       Ms. Dona Dutta, Advocate
                       versus

      DIRECTOR GENERAL, NATIONAL INFORMATICS CENTRE
      (DIETY) & ORS                               ..... Respondents
                    Through: Mr. Vijay Joshi, Advocate with
                    Mr. Arnav Kumar, Advocate and Mr. S. Sukumar
                    N.K, S.O., NIC.
      CORAM:
      HON'BLE MS. JUSTICE HIMA KOHLI
                    ORDER

% 26.05.2016

1. The present petition has been listed by the Registry, subject to an office objection with regard to its maintainability and with an observation that the petitioners should have approached the Central Administrative Tribunal for appropriate relief against the respondents/National Informatics Centre.

2. Counsel for the petitioners concedes that NIC is a part of the list of Departments/Public Sector Undertakings governed by the Central Administrative Tribunal Act, as displayed on the website of the Central Administrative Tribunal.

3. In these circumstances, this Court declines to entertain the present petition. The same is disposed of with liberty granted to the petitioners to approach the Central Administrative Tribunal, for appropriate relief.

HIMA KOHLI, J MAY 26, 2016/rkb