Patna High Court - Orders
Smt. Shail Mishra vs The Union Of India & Ors on 12 August, 2014
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.23808 of 2013
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1. Smt. Shail Mishra Wife Of Sri Bijendra Kumar Mishra, Daughter Of Shri
Gunakar Mishra Resident Of Village And P.O. Hariharpur, Via - Pindaruch,
Police Station - Kamtaul, District - Darbhanga (Bihar)
.... .... Petitioner/s
Versus
1. The Union of India, Through the General Manager, North Frontier
Railway, Maligaon, Guawahati - 11 (Assam)
2. The Financial Advisor and Chief Accounts Officer, North Frontier
Railway, Maligaon, Guawahati - 11 (Assam)
3. The Chief Personnel Officer, North Frontier Railway, Maligaon, Guahati
- 11 (Assam)
4. The Divisional Railway Manager, North Frontier Railway, Katihar
(Bihar)
5. The Divisional Railway Manager (Personnel), North Frontier Railway,
Katihar (Bihar)
6. The Deputy Financial Advisor and Chief Accounts Officer (Con), North
Frontier Railway, New Jalpaiguri
7. Sri Bijendra Kumar Mishra Son Of Late Diwakar Mishra Resident Of
Village - Bhojparaul, P.S. Bisfi, District - Madhubani At Present Retired
A.F.A, Railway Electrification, North Frontier Railway, New Jalpaiguri
(West Bengal)
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr Upendra Kumar
Mr. Veena Kumari Jaiswal
For the Respondent/s : Mr. Anil Singh
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL ORDER
2 12-08-2014This writ application is dismissed for lack of jurisdiction on the issue. If the petitioner wants she can assail the order passed by the Central Administrative Tribunal contained in Annexure- 4 by filing a proper writ application before a Division Bench.
(Ajay Kumar Tripathi, J) sk U