Madhya Pradesh High Court
Mrs. Lovely Joseph vs Union Of India on 5 February, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-40-2017
(MRS. LOVELY JOSEPH Vs UNION OF INDIA)
Jabalpur, Dated : 05-02-2018
Mr. Anoop Nair, learned counsel for the petitioner.
Mr. Ashish Shroti, learned counsel for the respondent.
Mr. Shroti submits that the grievance of the petitioner falls within the ambit of "service matter" and therefore in view Section 3(q) sh read with Section 14 of the Administrative Tribunals Act, 1985 the appropriate remedy for the petitioner is before the Central e ad Administrative Act. Moreso, when there exists a notification in relation to the respondent-Organization under Section 14(2) of the said Pr Act. The notification dated 17.12.1998 issued by the Ministry of a Personnel Public Grievance and Pension is produced by Mr. Shroti in hy this regard.
ad Mr. Nair has no objection. Accordingly, this petition is dismissed with the liberty to the M petitioner to approach appropriate Forum/Tribunal.
of The Registry shall keep the said notification dated 17.12.1998 in the record carefully.
rt ou (SUJOY PAUL) JUDGE C h ig H s@if Digitally signed by SAIFAN KHAN Date: 2018.02.05 16:55:11 +05'30'