Karnataka High Court
Dr S Umeshkumar vs The Union Of India on 10 January, 2013
Author: A.N.Venugopala Gowda
Bench: A.N. Venugopala Gowda
1
IN THE HIGH COURT OF KARNATAKA AT BANGALORE
DATED THIS THE 10TH DAY OF JANUARY, 2013
BEFORE
THE HON'BLE MR. JUSTICE A.N. VENUGOPALA GOWDA
W.P.NO.48743 OF 2012 (S-PRO)
BETWEEN:
DR. S.UMESHKUMAR
AGED ABOUT 58 YEARS
S/O LATE SRI K.SUKUMARAN
SENIOR PRINCIPAL SCIENTIST
FOOD MICROBIOLOGY DEPARTMENT
CENTRAL FOOD TECHNOLOGICAL
RESEARCH INSTITUTE (CFTRI)
MYSORE - 570 020.
... PETITIONER
(BY SRI G.SUKUMARAN, ADV. FOR
G.SUKUMARAN AND ASSTS, ADVS.)
AND:
1. THE UNION OF INDIA
MINISTRY OF SCIENCE
AND TECHNOLOGY
COUNCIL OF SCIENTIFIC AND
INDUSTRIAL RESEARCH (CSIR)
ANUSANDHAN BHAWAN, NO.2
RAFI MARG
NEW DELHI - 110 001.
REP BY ITS DIRECTOR GENERAL
2. THE DIRECTOR
CENTRAL FOOD TECHNOLOGICAL
RESEARCH INSTITUTE (CFTRI)
MYSORE - 570 020.
2
3. THE DEPUTY SECRETARY
CENTRAL VIGILANCE COMMISSION
SATARKTA BHAVAN
G.P.O. COMPLEX, BLOCK-A, INA
NEW DELHI - 110 023.
... RESPONDENTS
THIS WRIT PETITION IS FILED UNDER ARTICLES 226
AND 227 OF THE CONSTITUTION OF INDIA, PRAYING TO
DIRECT THE R2 FOR IMPLEMENTING THE ORDER OF THE
R1 CVO OF ITS LETTER DATED 7.12.2010 VIDE ANNX-K
AND ALSO THE OFFICE MEMORANDUM OF THE R3 CVC
IN RESPECT OF THE PETITIONER PASSED BY THEM BY
ITS ORDER OF THE OFFICE MEMORANDUM DATED
30.4.2012 VIDE ANNX-M.
THIS PETITION COMING ON FOR PRELIMINARY
HEARING THIS DAY, THE COURT MADE THE FOLLOWING:
ORDER
Central Food Technological Research Institute (CFTRI) is a notified institution under the Administrative Tribunals Act, 1985. The grievance of the petitioner falls within the definition of 'service' under Section 3(q) of the Act. Petitioner has to seek relief, if any, by filing an original application before the Central Administrative Tribunal, Bangalore Bench. 3
Reserving liberty to the petitioner to approach the Tribunal for relief, if any, writ petition stands disposed of.
Sd/-
JUDGE ca