Central Administrative Tribunal - Allahabad
Bachchu Lal vs Union Of India on 7 August, 2008
OPEN COURT CENTRAL ADMINISTRATIVE TRIBUNAL ALLAHBAD BENCH ALLAHABAD Dated: this the 07th day of August 2008 Original Application No.1157 of 2006 Hon'ble Mr. A.K. Gaur, Member (J) Bachchu Lal, S/o Mahaverr Yadav, R/o Village Sayed Sarawan, Post Sayed Sarawan, Distt: Kaushambi. ...Applicant By Adv : Shri A.D. Singh V E R S U S 1. Union of India, through General Manager, Northern Railway Baroda House, New Delhi. 2. The Inspector General, Railway Protection Force, Rail Bhawan, New Delhi. 3. The Chief Security Commissioner, Railway Protection Force, North Central Railway, Allahabad. 4. Security Officer, North Central Railway, Allahabad. ...Respondents. By Adv : Shri S. Singh O R D E R
Sri B. Lal the applicant present in person. He wants to engage Sri A.D. Singh as his counsel. Accordingly, Sri A.D. Singh filed his vakalatnama on behalf of the applicant and states that he has already taken consent from the previous counsel for the applicant.
2. Applicant's counsel has filed MA 559/08 for restoration of the OA. Cause shown is sufficient. MA is allowed. OA is restored to its original number.
3. It is seen from the record that the applicant is the member of Armed Forces. This Tribunal has no jurisdiction to entertain the cases of Armed Forces. The OA is accordingly dismissed on the ground of jurisdiction. However, the applicant may approach appropriate forum for redressal of his grievances.
Member (J) /pc/ 2