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Patna High Court - Orders

Satish Kumar Jha vs The Union Of India on 5 October, 2020

Author: S. Kumar

Bench: S. Kumar

                      IN THE HIGH COURT OF JUDICATURE AT PATNA
                              Miscellaneous Jurisdiction Case No.1062 of 2020
                                                       In
                                Civil Writ Jurisdiction Case No.25064 of 2019
                 ======================================================
                 Satish Kumar Jha Son of Yadubir Jha Permanent resident of Arer Dih, P.O.
                 Arerhat, District- Madhubani, At present as T No. 14991-H, Fatigue Man
                 Estate Section Officers training Academy Gaya, Bihar.

                                                                           ... ... Petitioner/s
                                                   Versus
           1.    The Union of India .
           2.    The Director Adjacent Generals Branch Army Headquarter, MOD(Army)
                 New Delhi.
           3.    The Flag Officer Commanding in-Chief Headquarter Western Naval
                 Command Mumbai 400023, Maharashtra.
           4.    The Commanding Officer Officers Training Academy Gaya, Bihar.
           5.    The Establishment Officer Officers Training Academy Gaya, Bihar.

                                                        ... ... Opposite Party/s
                 ======================================================
                 Appearance :
                 For the Petitioner/s   :      Mr.Rakesh Kumar Soni, Adv
                 For the UOI            :      Mr. Manoj Kr Singh CGC.
                 ======================================================
                 (The proceedings of the Court are being conducted through Video
                 Conferencing and the Advocates joined the proceedings through Video
                 Conferencing from their residence.)
                 CORAM: HONOURABLE MR. JUSTICE S. KUMAR
                                               ORAL ORDER
2   05-10-2020

Heard learned counsel for the parties.

This modification application has been filed for modifying the order dated 29.02.2020 passed in CWJC No. 25064 of 2019 stating that "liberty has been granted to the petitioner to approach the Armed Forces Tribunal, Kolkata Bench, for redressal of his grievance whereas petitioner being a civil employee in the Armed Force, the Tribunal of original jurisdiction would be Central Administrative Tribunal, Patna Bench, Patna".

Patna High Court MJC No.1062 of 2020(2) dt.05-10-2020 2/2 In view of the above, it is clarified that petitioner shall approach the "Central Administrative Tribunal, Patna Bench, Patna," for redressal of his grievance instead of Armed Forces Tribunal, Kolkata Bench.

The order dated 29.02.2020 passed in CWJC No . 25064 of 2019 is modified to the extent indicated above.

The modification application is disposed of.

(S. Kumar, J) ranjan/-

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