Allahabad High Court
Akash Kumar Singh vs Union Of India Through Its General ... on 8 September, 2020
Author: Vivek Varma
Bench: Vivek Varma
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 35 Case :- WRIT - A No. - 5645 of 2020 Petitioner :- Akash Kumar Singh Respondent :- Union Of India Through Its General Manager, Ministry Of Railway, And 2 Others Counsel for Petitioner :- Ram Prakash Chauhan Counsel for Respondent :- Rajnish Kumar Rai Hon'ble Vivek Varma,J.
The present writ petition has been filed seeking the following relief:
"I. Issue a writ order or direction in the nature of mandamus directing/commanding the respondent no.2 (Chairman, Railway Recruitment Board, Station Road, Gorakhpur) to consider the candidature of the petitioner for re-medical test qua the post of Assistant Loco Pilot i.e. Category No. 02, within span of time as may be granted by this Hon'ble Court."
At the outset Sri Rajnish Kumar Rai, learned counsel for the respondents submits that the petitioner has an alternative remedy of approaching the Central Administrative Tribunal.
In view of availability of an alternative and efficacious remedy to the petitioner, I am not inclined to entertain this writ petition. The petitioner, if so advised, may avail the alternative remedy.
The writ petition is dismissed accordingly.
Order Date :- 8.9.2020 Lbm/-