Bombay High Court
V. B. Raman And 17 Ors vs Union Of India And 3 Ors on 6 March, 2023
Author: Sandeep V. Marne
Bench: S. V. Gangapurwala, Sandeep V. Marne
49-WP.1410.2019
jvs
IN THE HIGH COURT OF JUDICATURE AT BOMBAY
ORDINARY ORIGINAL CIVIL JURISDICTION
SALUNKE
JV WRIT PETITION NO. 1410 OF 2019
Digitally signed
by SALUNKE J V
Date: 2023.03.08
16:37:00 +0530
V. B. Raman & Ors. } Petitioner
Versus
Union of India & Ors. } Respondents
Mr. Harihar Bhave with Ms. Divya Menon
and Mr. More i/b. MMK Law for the
petitioner.
Mr. Ashutosh R. Gole for the respondents.
CORAM: S. V. GANGAPURWALA, Act.CJ.&
SANDEEP V. MARNE, J.
DATE: MARCH 6, 2023
P.C.:
1. The learned advocate for the respondents raises a preliminary objection that the petitioner has alternate remedy before the Central Administrative Tribunal (for short "the Tribunal"). In light of that though the learned advocate for the petitioners sought to canvas submissions on merits, we are not inclined to consider the same.
2. The writ petition is disposed of with liberty to the petitioners to avail alternate remedy. In that event, all contentions are left open. The petitioners may make a request to the Tribunal for expeditious disposal of the original application, which request, the Tribunal may consider on its own merits.
3. No costs.
(SANDEEP V. MARNE, J.) (ACTING CHIEF JUSTICE) 1