Rajasthan High Court - Jodhpur
Hukmichand Menaria vs Union Of India & Ors on 4 July, 2016
Author: Sandeep Mehta
Bench: Sandeep Mehta
1
IN THE HIGH COURT OF JUDICATURE FOR
RAJASTHAN AT JODHPUR.
S.B. Civil Writ Petition No.12775/2013
Hukmichand Menaria. VS. Union of India & Ors.
4.7.2016
Hon'ble Mr. Justice Sandeep Mehta
Mr.Madan Lal Purohit, for the petitioner.
<><><>
Learned counsel for the petitioner states that as the
relief is sought in the writ petition against the Railways, the
proper remedy to the petitioner would be to approach the
Central Administrative Tribunal by way of an original
application. Accordingly, he seeks to withdraw the instant
writ petition to enable the petitioner to approach the Central
Administrative Tribunal for ventilating his grievances.
Consequently, the instant writ petition is dismissed as
withdrawn with the liberty as prayed for.
(SANDEEP MEHTA), J.
/S.Phophaliya/