Punjab-Haryana High Court
Ajay Kumar Goyal And Another vs Indian Red Cross Society And Others on 17 October, 2012
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE HIGH COURT OF PUNJAB AND HARYANA
AT CHANDIGARH
Civil Writ Petition No. 7202 of 2011 (O&M)
Ajay Kumar Goyal and another .. Petitioners
versus
Indian Red Cross Society and others .. Respondents
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present: Mr. Ravish Bansal, Advocate, for the petitioners.
Mr. Gurminder Singh, Advocate, for the respondents.
Rajesh Bindal, J.
Learned counsel for the petitioners submitted that in view of notification dated 1.12.2008 issued by the Government of India, Ministry of Personnel Public Grievances and Pensions (Department of Personnel and Training) whereby jurisdiction with regard the cases pertaining to employees working in the Indian Red Cross Society has been conferred on the Central Administrative Tribunal, he may be permitted to withdraw the present writ petition with liberty to avail of appropriate remedy, in accordance with law.
Ordered accordingly.
It may be clarified here that for the purpose of limitation, the petitioners will get the benefit of period during which the present writ petition remained pending in this court.
17.10.2012 (Rajesh Bindal) vs Judge