Rajasthan High Court - Jaipur
N S Shekhawat vs Union Of India & Anr on 20 September, 2012
Author: M.N. Bhandari
Bench: M.N. Bhandari
IN THE HIGH COURT OF JUDICATURE FOR RAJASTHAN AT JAIPUR BENCH, JAIPUR S.B. Civil Writ Petition No.97/2005 (N.S.Shekhawat Vs. Union of India & Anr.) Date of Order :: 20th September, 2012 HON'BLE MR. JUSTICE M.N. BHANDARI Mr.Jai Prakash Gupta, for the petitioner. Mr.Brahmanand Sandhu, for the respondent/s. By the Court:
The jurisdiction against the department of telecommunication and BSNL lies with the Central Administrative Tribunal (for short CAT). The petitioner earlier filed Original Application, which was dismissed by the Tribunal as the jurisdiction against BSNL was not with the Tribunal at the relevant time. The matter needs to be transferred now as jurisdiction lies with the CAT to adjudicate the matter of BSNL. Accordingly, the Registry is directed to transfer the file to CAT after getting photocopy for record. The writ petition is disposed of from this Court accordingly.
(M.N. BHANDARI), J.
preety, Jr.P.A. All corrections made in the judgment/order have been incorporated in the judgment/order being emailed. Preety Asopa Jr.P.A.