Madhya Pradesh High Court
Harilal Yadav vs Union Of India on 16 January, 2018
THE HIGH COURT OF MADHYA PRADESH
WP-1164-2018
(HARILAL YADAV Vs UNION OF INDIA)
Jabalpur, Dated : 16-01-2018
Ms. Aarzoo Bano, Advocate for the petitioner.
This petition under Article 226 of the Constitution of India has
been filed by the petitioner seeking appropriate direction to the
respondents to grant him dual allowance because he is simultaneously
sh working on the posts of GDS BPM/MC/DA in the Postal Department, Palsau Branch (Gohparu), District Shahdol.
e ad The employees of the Postal Department are having the remedy before the Central Administrative Tribunal, however, after Pr establishment of Central Administrative Tribunal, this petition under a Article 226 of the Constitution of India cannot be filed.
hy In view of the aforesaid, this petition stands disposed of with a ad direction that if petitioner feels aggrieved by the inaction on the part of the respondents, he may take recourse before Central Administrative M Tribunal. However, this petition under Article 226 of the Constitution of of India is not entertainable.
rt (J.K. MAHESHWARI) ou JUDGE C Digitally signed by h PRADYUMNA BARVE ig Date: 2018.01.16 18:54:52 +05'30' PB H