Punjab-Haryana High Court
Smt. Sushma Devi vs Indian Red Cross Society on 27 August, 2012
Author: Rajesh Bindal
Bench: Rajesh Bindal
IN THE PUNJAB AND HARYANA HIGH COURT
AT CHANDIGARH
Civil Writ Petition No. 21073 of 2011 (O&M)
Date of decision : 27.08.2012
Smt. Sushma Devi .. Petitioner
versus
Indian Red Cross Society, Punjab .. Respondent
Coram: Hon'ble Mr. Justice Rajesh Bindal
Present: None for the petitioner.
Mr. Y.P. Singla, Advocate for the respondent.
Rajesh Bindal, J.
Learned counsel for the respondent referred to notification dated 01.12.2008 issued by Government of India, Ministry of Personnel Public Grievances and Pensions, whereby Indian Red Cross Society has been brought within the jurisdiction of the Central Administrative Tribunal constituted under the Administrative Tribunals Act, 1985.
In terms of the aforesaid notification, the writ petition will not be maintainable and the petitioner will have to seek her remedy before the appropriate forum.
The case was taken up twice but counsel for the petitioner has not appeared, accordingly, the present petition is dismissed for non- prosecution.
27.08.2012 (Rajesh Bindal) sharmila Judge