Allahabad High Court
Kshitij Garg vs Union Of India And Another on 23 February, 2021
Author: Ashwani Kumar Mishra
Bench: Ashwani Kumar Mishra
HIGH COURT OF JUDICATURE AT ALLAHABAD ?Court No. - 33 Case :- WRIT - A No. - 2807 of 2021 Petitioner :- Kshitij Garg Respondent :- Union Of India And Another Counsel for Petitioner :- Ulajhan Singh Bind Counsel for Respondent :- Vivek Kumar Rai Hon'ble Ashwani Kumar Mishra,J.
Petitioner is seeking compassionate appointment in the Indian Railways.
Remedy of the petitioner would be to approach Central Administrative Tribunal, as Indian Railways is an authority notified under Section 14 of the Central Administrative Tribunal Act, 1985.
The writ petition, accordingly, is dismissed.
Order Date :- 23.2.2021 Ranjeet Sahu