Mohan Singh vs The Union Of India
2021 Latest Caselaw 6120 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.17475 of 2021
     ======================================================

Mohan Singh Son of Late Amarjeet Singh, Resident of Village - Dalan Chhapra, Baliya, Police Station- Baliya, District - Baliya.

... ... Petitioner/s Versus

1. The Union of India Through The Secretary, Ministry of Defence, Government of India, New Delhi.

2. The President of Central Airmen Selection Board, Brar Square, New Delhi.

3. The Presiding Officer-cum-Squadron Leader Medical Board, Centre at Station Bamrauli, Uttar Pradesh.

4. The Presiding Officer-cum-Group Captain, Appeal Medical Board, Lucknow, Uttar Pradesh.

... ... Respondent/s ====================================================== Appearance :

     For the Petitioner/s   :      Mr. Om Prakash Prasad
     For the Respondent/s   :      Mr. Dr. Krishna Nandan Singh,ASG, UOI
                            :      Ms. Punam Kumari Singh, CGC
                            :      Mr. Devansh S.Singh, Advocate, JC to ASG

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 14-12-2021

Heard learned counsel for the parties.

In the instant petition, petitioner has prayed for the

following relief/reliefs:

"That this is an application for the issuance of the appropriate writ/writs, order/orders, direction/directions, commanding the respondents, for conducting the re-medical examination by the Central Airman Selection Board at New Delhi, for further prayer of the petitioner to issue a direction for appointing the petitioner on the post of Airmen."

The matter relates to selection and appointment to the

post of Airmen which is one of the Civil post under the Ministry of Patna High Court CWJC No.17475 of 2021 dt.14-12-2021

Defence, Government of India. The petitioner has first court of

instance before the Central Administrative Tribunal in terms of

Apex Court decision in the case of L. Chandra Kumar vs. Union

of India and Others reported in (1997) 3 SCC 261.

Accordingly, the present petition stands disposed off as

not maintainable. Reserving liberty to the petitioner to approach

jurisdictional Central Administrative Tribunal.

At this juncture, learned counsel for the petitioner seeks

time to apprise on the maintainability of the present petition.

Re-list this case on 21.12.2021.

(P. B. Bajanthri, J)

GAURAV S./-

AFR/NAFR
CAV DATE
Uploading Date          17.12.2021
Transmission Date