Chandan Singh Bisht vs Union of India and others

Sudhanshu Dhulia, J.—Heard Mr. Pankaj Purohit, Advocate for the petitioner and Ms. Anjali Bhargawa, Advocate for the Union of India.

A preliminary objection has been raised by the learned counsel for the Union of India that the issue involved u/s 14 (2) of the Tribunals Act.

In view of the constitution Bench judgment of the Hon''ble Apex Court in L. Chandra Kumar Vs. Union of India and others, , such cases, in the first instance should be heard by the Central Administrative Tribunal, alone.

Since the matter is cognizable in the first instance by the Central Administrative Tribunal, this writ petition is liable to be dismissed on the ground of alternative remedy.

Writ petition is therefore dismissed on the ground of alternative remedy.

No order as to costs.