Gyaniram Lillhare vs Union Of India
2021 Latest Caselaw 816 MP

                                                                      1                                WP-19274-2020
                                            The High Court Of Madhya Pradesh
                                                       WP-19274-2020
                                                    (GYANIRAM LILLHARE Vs UNION OF INDIA AND OTHERS)

                                    3
                                    Jabalpur, Dated : 17-03-2021
                                          Shri Akshat Tamrakar, learned counsel on behalf of Shri Sanjay
                                    Sharma, learned counsel for the petitioner.
                                          Shri Atul Choudhary, learned counsel for the respondent No.1 has

raised a preliminary objection that the petitioner has remedy of approaching the Central Administrative Tribunal, therefore, this writ petition is not

maintainable in view of the judgment of the Supreme Court in the matter of L. Chandra Kumar.

Learned counsel for the petitioner prays for time to examine the same. List in the next week.

(PRAKASH SHRIVASTAVA) JUDGE

ss

Signature Not Verified SAN

Digitally signed by SATEESH KUMAR SEN Date: 2021.03.18 17:23:34 IST