Allahabad High Court
All India B.S.N.L. Dot Pensioners ... vs Union Of India And 2 Others on 12 December, 2022
Author: Sangeeta Chandra
Bench: Sangeeta Chandra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 37 Case :- WRIT - A No. - 5886 of 2022 Petitioner :- All India B.S.N.L. Dot Pensioners Associations Respondent :- Union Of India And 2 Others Counsel for Petitioner :- Dheeraj Kumar Yadav,Vivek Kumar Yadav Counsel for Respondent :- A.S.G.I.,Pranay Krishna Hon'ble Mrs. Sangeeta Chandra,J.
Learned counsel for the petitioner has pointed out the order passed by this Court dated 21.4.2022. Till date, counter affidavit has not been filed.
Shri Pranay Krishna, Advocate appears for the respondents. He has filed a short counter affidavit.
A preliminary objection has been raised in the short counter affidavit saying that the writ petition is not maintainable as BSNL has already been notified under the Administrative Tribunal, 1985.
The writ petition is disposed of in view of the statutory remedy available to the petitioner for approaching the Central Administrative Tribunal by means of an original application.
Order Date :- 12.12.2022 Rishabh