Delhi High Court
Sp Singh vs Uoi And Ors. on 16 March, 2011
Author: Sudershan Kumar Misra
Bench: Sudershan Kumar Misra
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ WRIT PETITION (CIVIL) NO. 7148/2010
Date of Decision:16th March, 2011
SP SINGH ..... Petitioner
Through Mr. A.K.Jain, Advocate
versus
UOI AND ORS ..... Respondents
Through Mr. Neeraj Chaudhary, Advocate
with Mr. Mohit Auluck, Advocate.
CORAM:
HON'BLE MR. JUSTICE SUDERSHAN KUMAR MISRA
1. Whether Reporters of local papers may be allowed to see the
judgment?
2. To be referred to the Reporter or not?
3. Whether the judgment should be reported in the Digest?
SUDERSHAN KUMAR MISRA, J.(Oral)
1. This matter is similar to Writ Petition (C) No.7146/2010, titled P.S. Gupta v. Union of India & Ors., decided by a separate order passed today, and consequently, for the reasons stated therein, and since an adequate alternative remedy is available to the petitioner under the Payment of Gratuity Act, 1972, this Court is not inclined to exercise its extra ordinary jurisdiction under Article 226 of the Constitution, leaving it open to the petitioner to approach the appropriate authority, as per law.
2. It is made clear that no opinion is being expressed on WP(C) No.7148/2010 Page 1 of 2 the merits of the case of either side, and further, an opportunity is granted to the petitioner to pursue his claim, if any, before the appropriate authority under the Act. Provided any such claim is moved within four weeks from today, the time spent by the petitioner before this Court shall be excluded for the purposes of limitation.
3. The petition is dismissed in the above terms.
4. Dasti to counsel for the parties.
SUDERSHAN KUMAR MISRA, J.
MARCH 16, 2011 sl/dr WP(C) No.7148/2010 Page 2 of 2