Punjab-Haryana High Court

N.K. Bhalla vs Union Of India And Others on 7 May, 2024

                                        Neutral Citation No:=2024:PHHC:063328




      IN THE HIGH COURT OF PUNJAB & HARYANA
                       AT CHANDIGARH

116                                            CWP-4530-2024
                                               Date of decision: 07.05.2024

N.K. BHALLA                                                 ....PETITIONER
                                Vs.
UNION OF INDIA AND OTHERS                                   ...RESPONDENTS

CORAM: HON'BLE MR. JUSTICE JAGMOHAN BANSAL

Present:     None for the petitioner.

             Mr. Himanshu Malik, Senior Panel Counsel
             for the respondents-Union of India.

                    ****

JAGMOHAN BANSAL, J (ORAL)

1. Mr. Himanshu Malik, Senior Panel Counsel, at the outset, submits

that as per notification dated 17.12.1998 issued by Central Government, the

petitioner has remedy to approach Central Administrative Tribunal against

Navodya Vidyalaya Samiti, New Delhi.

2. In support of his contention, he relies upon judgment of Supreme

Court in Kendriya Vidyalaya Sangathan and another Vs. Subhas Sharma

(2002) 4 SCC 145.

3. In the wake of statement of Mr. Himanshu Malik, Senior Panel

Counsel, the present petition stands disposed of with liberty to petitioner to

approach Central Administrative Tribunal.




07.05.2024                                     [JAGMOHAN BANSAL]
manoj                                              JUDGE

                    Whether speaking/reasoned        Yes/No
                    Whether reportable               Yes/No


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