Patna High Court - Orders
Manoj Kumar Patel vs The Union Of India & Ors on 4 November, 2015
Author: Ajay Kumar Tripathi
Bench: Ajay Kumar Tripathi
Patna High Court CWJC No.17482 of 2015 (2) dt.04-11-2015
IN THE HIGH COURT OF JUDICATURE AT PATNA
Civil Writ Jurisdiction Case No.17482 of 2015
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Manoj Kumar Patel, son of Keshab Chandra Patel, resident of 40, Hardinge
Road, Telcom Colony, Quarter No.A/5, Patna-800 001.
.... .... Petitioner/s
Versus
1. The Union of India through its Secretary, Ministry of Communication
and IT, Department of Telecommunication, Sanchar Bhawan, 20
Ashoka Road, New Delhi.
2. The Secretary, Ministry of Communication and IT, Department of
Telecommunication, Sanchar Bhawan, 20 Ashoka Road, New Delhi.
3. The Director (Staff), Ministry of Communication and IT, Department of
Telecommunication, Sanchar Bhawan, 20 Ashoka Road, New Delhi.
4. The Union of India through the Secretary, Ministry of Personnel &
Public Grievance & Pensions, Department of Personnel & Training,
Government of India, North Block, New Delhi - 110 001.
5. The Secretary, Ministry of Personnel & Public Grievance & Pensions,
Department of Personnel & Training, Government of India, North
Block, New Delhi - 110 001.
6. The Deputy Secretary, Government of India, Ministry of Personnel &
Public Grievance & Pensions, Department of Personnel & Training,
Government of India, North Block, New Delhi - 110 001.
7. The Central Vigilance Commission, Satarkata Bhawan, A Block, GPO
Complex, New Delhi - 110023.
.... .... Respondent/s
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Appearance :
For the Petitioner/s : Mr. Shivendra Kishore, Sr. Advocate
For the Respondent/s : Mr. S.D Sanjay (Addl. Soc. Gen.)
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CORAM: HONOURABLE MR. JUSTICE AJAY KUMAR TRIPATHI
ORAL ORDER
2 04-11-2015Writ application is not maintainable. The objection of the office is correct.
Writ application is dismissed. Let the petitioner move before the Central Administrative Tribunal having an appropriate jurisdiction.
(Ajay Kumar Tripathi, J) R.K.Pathak/-
U