Punjab-Haryana High Court
Prithvi Nath Tiwari And Others vs Union Of India And Others on 4 September, 2013
Author: Rajiv Narain Raina
Bench: Rajiv Narain Raina
IN THE HIGH COURT OF PUNJAB AND HARYANA AT
CHANDIGARH
CWP No. 24851 of 2012
Date of Decision: 04.09.2013
Prithvi Nath Tiwari and others ..... Petitioners
Versus
Union of India and others ..... Respondents
CORAM:- HON'BLE MR. JUSTICE RAJIV NARAIN RAINA
Present: Mr.B.S.Bajwa, Advocate for the petitioners
Mr.Rakesh K.Nagpal, Advocate for respondent-UOI
Mr.G.S.Bal, Advocate for respondents no.3 to 5
...
1. To be referred to the Reporters or not?
2. Whether the judgment should be reported in the Digest?
RAJIV NARAIN RAINA, J.
Admittedly, after re-employment in the Northern Railways, the petitioners are claiming fixation of their pay by protecting the total emoluments last drawn by them in the military service. The relief sought involves service matter which falls within the jurisdiction of Central Administrative Tribunal Chandigarh Bench, Chandigarh. Therefore, writ is not maintainable before this Court.
Consequently, this petition is dismissed for want of maintainability. The petitioners would be at liberty to approach the Central Administrative Tribunal, Chandigarh Bench, Chandigarh by filing Original Application.
(RAJIV NARAIN RAINA)
JUDGE
04.09.2013
Khan Md. Firoz
2013.09.06 15:51 MFK
I attest to the accuracy and integrity of this document punjab and haryana high court chandigarh