Manoj Ram vs The Union Of India
2022 Latest Caselaw 1041 Patna

         IN THE HIGH COURT OF JUDICATURE AT PATNA
                   Civil Writ Jurisdiction Case No.6993 of 2021
     ======================================================

Manoj Ram Son of Punni Ram Resident of Mohalla Chhota Telpa Gadg, P.S. Chapra Muffasil P.O. Chapra, Town Chapra, District-Saran.

... ... Petitioner/s Versus

1. The Union of India through the Secretary, Department of Communication, Government of India.

2. The Secretary, Department of Communication, Government of India, New Delhi.

3. The Chief Postmaster General, Bihar Circle, Patna

4. The Postmaster General, Northern Region, Muzaffarpur.

5. The Senior Superintendent of Post Offices, Saran Division, Chapra,

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

     For the Petitioner/s   :       Mr. Nagendra Rai
     For the Respondent/s   :       Dr. K. N. Singh, ASG
                            :       Radhika Raman, Advocate

====================================================== CORAM: HONOURABLE MR. JUSTICE P. B. BAJANTHRI ORAL JUDGMENT Date : 09-02-2022

The matter is heard via video conferencing due to

circumstances prevailing on account of the COVID-19 pandemic.

2. State counsel accepts notice for respondents.

3. In the instant petition, petitioner has prayed for the

following relief/reliefs:

"(i) Commanding the respondents to regularize the services of the petitioner as sweeper in P & T Dispensary, Chapra.

(ii) Commanding the respondents to pay all consequential monetary benefits / salary etc. as applicable to the sweeper of such dispensary (which is a sanctioned post) and Patna High Court CWJC No.6993 of 2021 dt.09-02-2022

(iii) Grant such other relief deemed fit and proper."

4. Petitioner's grievance is against one of the post in the

Postal Department, Government of India. If a person has any

grievance in respect of post in a Department of Government of

India, such person has to invoke Section 19 of the Administrative

Tribunal Act, 1985 and in terms of L. Chandra Kumar vs. Union

of India and Others reported in (1997) 3 SCC 261 read with the

case of S.P. Sampath Kumar vs. Union of India reported in

(1987) 1 SCC 124.

5. Accordingly, the present petition is not maintainable

under Article 226 of the Constitution, hence, writ petition stands

disposed off reserving liberty to the petitioner to invoke remedy

before appropriate forum.

(P. B. Bajanthri, J) GAURAV S./-

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