Kerala High Court
V.S.Satheesa Chandrakumar vs Union Of India on 26 May, 2008
Author: V.Giri
Bench: V.Giri
IN THE HIGH COURT OF KERALA AT ERNAKULAM
WP(C).No. 15406 of 2008(H)
1. V.S.SATHEESA CHANDRAKUMAR, TREASURER
... Petitioner
Vs
1. UNION OF INDIA,
... Respondent
2. DEPARTMENT OF POSTS, REPRESENTED BY
3. THE TAHSILDAR (R.R), THIRUVANANTHAPURAM
4. THE VILLAGE OFFICER, VANCHIYOOR,
For Petitioner :SRI.NAGARAJ NARAYANAN
For Respondent : No Appearance
The Hon'ble MR. Justice V.GIRI
Dated :26/05/2008
O R D E R
V.GIRI, J
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W.P.(C).15406/2008
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Dated this the 26th day of May, 2008
JUDGMENT
Admittedly the petitioner is a staff of Post and Telegraphic Department. Though the challenge in the writ petition is against the notice issued by the Tahasildar, it obviously is in consequence of the action directed to be taken by the Department of Post and Telegraph. The cause of action is cognizable by the Central Administrative Tribunal.
Writ petition is therefore dismissed without prejudice to the right of the petitioner to move the Tribunal under the Administrative Tribunal's Act.
V.GIRI, Judge mrcs