Madhya Pradesh High Court
Jagdish Chand Bhasin vs The Union Of India Judgement Given By: ... on 2 May, 2014
W.P.No.5796/2006(S) 2.5.2014 None present for the petitioner because this matter has been posted in supplementary list which was circulated during the course of the day.
It appears that the matter relates to the service benefits of a civilian employee employed in the ordnance factory. In any case either the matter is to be agitated before the Army Claims Tribunal or before the Central Administrative Tribunal and not before this Court.
The petition stands disposed of with the liberty to the petitioner to seek redress of his grievance before the appropriate Forum.
(K.K.Trivedi) Judge A.Praj.