Vidya Rajkumar Galave vs Union Of India And Anr
2025 Latest Caselaw 1304 Del

Delhi High Court

Vidya Rajkumar Galave vs Union Of India And Anr on 6 August, 2025

Author: C.Hari Shankar

Bench: C. Hari Shankar

                    $~97
                    *         IN THE HIGH COURT OF DELHI AT NEW DELHI
                    +         W.P.(C) 11787/2025
                              VIDYA RAJKUMAR GALAVE                 .....Petitioner
                                          Through: Mr. Durgesh Gupta, Adv.

                                                versus

                              UNION OF INDIA AND ANR                   .....Respondents
                                            Through: Mr. Tanveer Ahmed Ansari,
                                            SPC with Mr. Hilal Haider, GP
                              CORAM:
                              HON'BLE MR. JUSTICE C. HARI SHANKAR
                              HON'BLE MR. JUSTICE OM PRAKASH SHUKLA
                                            ORDER (ORAL)

                    %                         06.08.2025
                    C.HARI SHANKAR, J.

1. Mr. Tanveer Ahmed, appearing for the respondents, submits that this petition would not be maintainable before this Court as the compassionate appointment that the petitioner seeks is to a civilian post in defence services which would be amenable to jurisdiction of the Central Administrative Tribunal1 in terms of Section 19 of the Administrative Tribunals Act, 1985.

2. In that view of the matter, keeping in mind the judgment of the Supreme Court in L Chandra Kumar v UOI2, Mr. Durgesh Gupta, learned Counsel for the petitioner, seeks leave to withdraw this petition with liberty to move the Tribunal by way of an appropriate original application.

1 "Tribunal" hereinafter 2 (1997) 3 SCC 261

W.P.(C) 11787/2025

3. Leave and liberty is granted as aforesaid. The petition is disposed of as withdrawn.

C.HARI SHANKAR, J.

OM PRAKASH SHUKLA, J.

AUGUST 6, 2025 AR

W.P.(C) 11787/2025