Varma Chadalavada vs Union Of India And Ors
2021 Latest Caselaw 5132 Raj

(1 of 2) [CW-4487/2018]

HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JODHPUR S.B. Civil Writ Petition No. 4487/2018

Varma Chadalavada, S/o Baburao, R/o Aurangabad Kovvur Mndalam, West Godavari, Andhra Pradesh.

----Petitioner Versus

1. Union Of India Through Its Secretary, Ministry Of Health And Family Welfare, Cabinet Minister Office, Room No. 348 A Wing, Nirman Bhavan, New Delhi-110011

2. All India Institute Of Medical Science, Jodhpur Through Its Director, Basni Jodhpur, Rajasthan.

3. All India Institute Of Medical Science, Jodhpur Through Its Administrative Officer, Basni Jodhpur, Rajasthan.

                                                                ----Respondents


For Petitioner(s)        :     Mr. Vikas Balia
For Respondent(s)        :     Mr. Mukesh Rajpurohit assisted by
                               Mr. Navneet Singh Birkh



                    JUSTICE DINESH MEHTA

                                Judgment

23/02/2021

1. Mr. Mukesh Rajpurohit, learned ASG appearing for the AIIMS,

New Delhi raised an objection that as per the notification dated

22.06.2017, issued by the Central Government, the jurisdiction to

deal with the matters, relating to the recruitment and other

incidental matters in relation to the employees of All India

Institute of Medical Sciences has been conferred on Central

Administrative Tribunal.

2. Learned counsel appearing for the petitioner fairly conceded

that the jurisdiction to deal with the matters relating to the

recruitment and other identical matters in relation to the

(2 of 2) [CW-4487/2018]

employees of AIIMS is with the Central Administrative Tribunal,

therefore, he seeks permission to withdraw the present writ

petition, however, with a liberty to approach the Central

Administrative Tribunal for redressal of his grievance.

3. In such circumstances, the writ petition is dismissed as

withdrawn with the liberty to the petitioner to approach the

Central Administrative Tribunal within a period of one month from

today.

4. Needless to observe that the period during which instant writ

petition remained pending before this Court (from 20.03.2018 to

23.02.2021) shall be excluded while calculating the limitation.

(DINESH MEHTA),J

90-A.Arora/-

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