Jharkhand High Court
Jaishree Jha vs Union Of India Through Secretary ... on 20 September, 2016
Author: H. C. Mishra
Bench: H. C. Mishra
IN THE HIGH COURT OF JHARKHAND AT RANCHI
W.P. (S) No. 3056 of 2016
Jaishree Jha ..... ... Petitioner
Versus
1. Union of India through Secretary, Ministry of Personnel,
Public Grievance and Pension, Department of Personnel
and Training, New Delhi.
2. State of Jharkhand through Principal Secretary,
Personnel, Administrative Reforms and
Rajbhasa Department, Ranchi.
3. State of Bihar through its Principal Secretary,
Personnel, Administrative Reforms and
Rajbhasa Department, Patna.
4. Union Public Service Commission through
its Secretary, New Delhi. ..... ... Respondents.
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CORAM : HON'BLE MR. JUSTICE H. C. MISHRA
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For the Petitioner : In person.
For the Union of India : Mrs. A.R. Choudhary, Advocate.
For the State of Jharkhand : Mr. Amit Kumar, J.C. to G.P.-II.
For the State of Bihar : Mr. Binit Chandra, J.C. to G.A. (Bihar)
For the UPSC : Mr. Faizur Rahman, Advocate.
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06/ 20.09.2016The petitioner claims her promotion in I.A.S. cadre, which has been refused by the impugned order dated 11.8.2014, as contained in Annexure-5 to the writ application.
In my considered view, the petitioner has chosen the wrong forum to challenge the aforesaid impugned order, as this is the subject matter of adjudication before the Central Administrative Tribunal.
In that view of the matter, the petitioner, who is appearing in person before this Court, seeks permission to withdraw this application with the liberty to move before the Central Administrative Tribunal for redressal of her grievances.
This writ application is, accordingly, dismissed as withdrawn with the liberty, as prayed for.
It goes without saying that the time spent by the petitioner in this Court shall be accounted for, in calculation of the period of limitation before the Central Administrative Tribunal.
( H. C. Mishra, J.) Amitesh/-