Allahabad High Court
Smt. Kamar Jahan vs Union Of India And 3 Others on 22 October, 2019
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 38 Case :- WRIT - A No. - 16514 of 2019 Petitioner :- Smt. Kamar Jahan Respondent :- Union Of India And 3 Others Counsel for Petitioner :- Vipul Pandey Counsel for Respondent :- Vivek Kumar Rai Hon'ble Ashwani Kumar Mishra,J.
Petitioner's husband was employed in Indian Railway. A claim is raised for grant of compassionate appointment after his death in harness.
An objection is taken by Sri Vivek Kuamr Rai learned counsel appearing on behalf of respondent-railways with regard to maintainability of the writ petition on the ground that Indian Railways is an authority notified under section 14 of the Administrative Tribunals Act, 1985, and therefore, by virtue of law laid down by the Apex Court in L. Chandra Kumar vs. Union of India and other reported in AIR 1997 SC 1125 a writ petition would not be maintainable directly before this Court.
Learned counsel for the petitioner does not dispute the aforesaid proposition urged on behalf of the respondents.
Leaving it open for the petitioner to approach the appropriate forum in respect of her grievance, this petition is consigned to records.
Order Date :- 22.10.2019 n.u.