Chattisgarh High Court
Harendra Kumar vs Union Of Inida 45 Mcrc/9385/2018 Gopal @ ... on 5 December, 2018
Author: Prashant Kumar Mishra
Bench: Prashant Kumar Mishra
NAFR
HIGH COURT OF CHHATTISGARH, BILASPUR
WPC No. 3354 of 2018
Harendra Kumar S/o Maulesh Pandit Aged About 28 Years
Occupation- Railway Govt. Employee, R/o Quarter No.185/10,
Old Loco Kholi, Tarbahar, Bilaspur, Chhattisgarh
---- Petitioner
Versus
1. Union Of India Through Secretary, Ministry Of Railway, Railway
Bhawan-1, Raiseena Road, New Delhi
2. South East Central Railway Head Quarter (Personal Department)
Railway Recruitment Cell RTS Colony Bilaspur, Chhattisgarh
3. The General Manager 5th Floor New GM Building South East
Central Railway Bilaspur, Chhattisgarh
---- Respondents
For Petitioner Shri Avadhesh Mishra, Advocate For Respondents Shri Abhishek Sinha, Advocate Hon'ble Justice Mr. Prashant Kumar Mishra Order On Board 05/12/2018
1. Petitioner would challenge the notification (Annexure-P-1) by which the South East Central Railway has invited offline applications for filling up certain vacancies in Group A and Group B.
2. The matter is cognizable by the jurisdictional Central Administrative Tribunal. The writ petition is not maintainable. It is accordingly dismissed as not maintainable.
Sd/-
Prashant Kumar Mishra Judge Nirala