Anil Kumar Joshi vs Unknown
2022 Latest Caselaw 22 HP

    IN THE HIGH COURT OF HIMACHAL PRADESH AT SHIMLA

                ON THE 3rd DAY OF JANUARY, 2022




                                                     .
                           BEFORE





           HON'BLE MR. JUSTICE MOHAMMAD RAFIQ,

                        CHIEF JUSTICE





                              &

          HON'BLE MS. JUSTICE JYOTSNA REWAL DUA





             CIVIL WRIT PETITION No. 8378 of 2021

          Between:

          ANIL KUMAR JOSHI,

          S/O SH. MADAN LAL JOSHI,
          AGED 45 YEARS,
          R/O ALPINE APARTMENTS,


          TOP FLOOR,
          NEAR MOHAN PARK,
          SOLAN, DISTRICT SOLAN, H.P.




                                              ...PETITIONER
          (BY MR. JIYA LAL





          BHARDWAJ, ADVOCATE)

          AND





     1.   UNION OF INDIA
          THROUGH SECRETARY,
          MINISTRY OF INFORMATION
          & BROADCASTING,
          GOVERNMENT OF INDIA,
          NEW DELHI.

     2.   PRASAR BHARATI,
          PRASAR BHARATI HOUSE,
          COPERNICUS MARG,




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                                  2

          NEW DELHI - 110 001,
          THROUGH ITS CHIEF
          EXECUTIE OFFICER.

    3.    THE DIRECTOR GENERAL
          OF DOORDARSHAN,




                                                         .

          DOORDARSHAN BHAWAN,
          COPERNICUS MARG,
          NEW DELHI - 110 001.





    4.    THE HEAD OF OFFICE,
          DOORDARSHAN KENDRA,
          AMBEDKAR CHOWK,
          CHAURA MAIDAN,




          SHIMLA - 171 004.

    5.    THE HEAD OF PROGRAMME,
          DOORDARSHAN KENDRA,

          AMBEDKAR CHOWK,

          CHAURA MAIDAN,
          SHIMLA - 171 004.

    6.    SHRI AMRENDRA KUMAR,



          ASSISTANT DIRECTOR­CUM­
          HEAD OF PROGRAMME,
          BEING CHAIRMAN OF




          RESCREENING TEST,
          DOORDARSHAN KENDRA,





          AMBEDKAR CHOWK,
          CHAURA MAIDAN,





          SHIMLA - 171 004.
                                                   ...RESPONDENTS
          (BY MR. BALRAM SHARMA,
          ASSISTANT SOLICITOR GENRAL
          OF INDIA)


             This Civil Writ Petition coming on for admission this

    day, Hon'ble Mr. Justice Mohammad Rafiq, passed the

    following:




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                                      3

                                  ORDER

This writ petition is not maintainable in view of the

judgment of the Constitution Bench of the Supreme Court in L.

.

Chandra Kumar versus Union of India and others, reported

in AIR 1997 Supreme Court 1125, as the Prasar Bharati,

Ministry of Information and Broadcasting has been notified under

Section 14 (2) of the Central Administrative Act, to be covered

within the purview of the Central Administrative Tribunal in

relation to all the service matters pertaining to its employees.

2. The petition is disposed of accordingly. However, the

petitioner is set at liberty to approach the Central Administrative

Tribunal. It is expected that the Central Administrative Tribunal

shall decide the matter expeditiously.

3. Pending miscellaneous applications, if any, shall also

stand disposed of.

( Mohammad Rafiq ) Chief Justice

( Jyotsna Rewal Dua ) Judge January 03, 2022 ( rajni )