Ganesh vs The Union Of India
2022 Latest Caselaw 668 MP

                                                                          1
                                               The High Court Of Madhya Pradesh
                                                        WP No. 25456 of 2018
                                                            (GANESH Vs THE UNION OF INDIA AND OTHERS)

                                       Jabalpur, Dated : 13-01-2022
                                             Heard through Video Conferencing.

                                             None for the petitioner even in the second round.
                                             Shri Atul Choudhary, counsel for the respondent no.1.

Shri Manoj Kushwaha, panel lawyer for the State. Nobody has appeared on behalf of the petitioner on 03.12.2021. An objection is being taken by the counsel appearing for the

respondent no.1/Railways that the petition seeking appointment in the Central Government Agency is not maintainable before this Court in view of the judgment passed by the Supreme Court in the case of L. Chandra Kumar Vs. Union of India and others reported in (1997) 3 SCC 261. He has to claim before the Central Administrative Tribunal.

In view of the aforesaid, as the petition itself is not maintainable, the same is dismissed being not maintainable. However, a liberty is extended to the petitioner to file proper proceedings before the Central Administrative Tribunal, if he so desires.

Disposed of accordingly.

(VISHAL MISHRA) JUDGE

taj

Signature Not Verified SAN

Digitally signed by TAJAMMUL HUSSAIN KHAN Date: 2022.01.14 16:27:48 IST