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[Cites 2, Cited by 1]

Supreme Court - Daily Orders

Anand Kumar Guleria vs Union Of India on 7 November, 2014

Bench: Jagdish Singh Khehar, Arun Mishra

     SLP(C)No......CC 17167/14                             1

     ITEM NO.8                                   COURT NO.5                       SECTION XVII

                                      S U P R E M E C O U R T O F             I N D I A
                                              RECORD OF PROCEEDINGS
     Petition(s)                    for Special Leave to Appeal               (C)......CC        No(s).
     17167/2014

     (Arising out of impugned final judgment and order dated 10/02/2014
     in OA No. 1485/2012 passed by the Central Administrative Tribunal
     at Chandigarh)

     ANAND KUMAR GULERIA                                                            Petitioner(s)
                                                          VERSUS
     UNION OF INDIA AND ORS                                                         Respondent(s)

     (With appln. (s) for c/delay in filing SLP and c/delay in refiling
     SLP)

     Date : 07/11/2014 This petition was called on for hearing today.

     CORAM :
                              HON'BLE MR. JUSTICE JAGDISH SINGH KHEHAR
                              HON'BLE MR. JUSTICE ARUN MISHRA

     For Petitioner(s)                      Mr.Lekh Raj Rehalia, Adv.
                                            Ms. Anuradha Mutatkar, Adv.
     For Respondent(s)

                         Upon hearing the counsel the Court made the following
                                             O R D E R

Delay condoned.

Learned counsel for the petitioner has assailed an order passed by the Central Administrative Tribunal, Chandigarh Bench, Chandigarh before this Court under Article 136 of the Constitution of India without having approached the jurisdictional High Court.

In order to assert that it is permissible for the petitioner to seek redressal directly from this Court under Article 136 of the Constitution of India, learned counsel for the Signature Not Verified Digitally signed by petitioner has placed reliance upon a judgment of this Court in Satish Kumar Yadav Date: 2014.11.08 13:05:21 IST Reason: Durga Shankar Mehta vs. Thakur Raghuraj Singh and others SCR 1955 (1) 267.

SLP(C)No......CC 17167/14 2

We find no justification for exercising our jurisdiction in so far as the impugned order is concerned. The instant petition is accordingly dismissed. Liberty is however granted to the petitioner to approach the jurisdictional High Court, if the petitioner is so advised, to assail the impugned order, in accordance with law. We may not be taken to have expressed any opinion on the merits of the case one way or the other.

(SATISH KUMAR YADAV)                                     (PHOOLAN WATI ARORA)
   COURT MASTER                                          ASSISTANT REGISTRAR