Calcutta High Court (Appellete Side)
Subir Kumar De & Ors vs U.O.I. & Ors on 6 June, 2011
Author: Debasish Kar Gupta
Bench: Debasish Kar Gupta
1 59 6.6.11
W.P.5150(W)of 2011 sn SUBIR KUMAR DE & ORS. VS. U.O.I. & ORS. Mr. Ashim Banerjee Mr. Pratip Mukherjee ..for the petitioners Mr. Somenath Dey Mr. Nisish Mukhopadhyay ..for the U.O.I. This writ application is filed by the petitioners for their appointments under the Central Government in regular security work.
In view of the provisions of the Administrative Tribunal Act, 1985, a Writ Court is not the Court of first instance to take up the above issue. Reference may be made to the decision of L. Chandrakumar Vs. Union of India, reported in AIR 1997 SC 1225.
In view of the above, this writ petition stands dismissed.
There will be, however, no order as to costs. Urgent Photostat certified copy of this order, if applied for, be given to the parties on priority basis.
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