Calcutta High Court (Appellete Side)
Pradip Kumar Chakraborty Alias ... vs The Union Of India And Ors on 4 April, 2024
Author: Rajasekhar Mantha
Bench: Rajasekhar Mantha
04.04.2024
Court No.13
Item No.125
AP
WPA 9245 of 2024
Pradip Kumar Chakraborty alias Chakrabarti
Vs.
The Union of India and Ors.
Mr. Debnath Ganguly
Mr. Aranya Saha
Mr. Supriyo Dutta
... For the Petitioner.
Mr. Udayan Chakraborty
Mr. Ganga Prasad Mukherjee
... For the Union of India.
1. The petitioner challenges an order of transfer
passed by the respondent No.4, who is the Postmaster
General, India Post, Kolkata Region.
2. The petitioner claims that he is a whistleblower and is being victimized repeatedly by transfer from place to place despite being physically handicapped.
3. It is now well settled that service matters relating to civil posts and the employment under the Postmaster General fall within the exclusive jurisdiction of the Central Administrative Tribunal constituted under the Administrate Tribunals Act, 1985.
4. In that view of the matter, the writ petition cannot be entertained. With leave reserve to the writ petitioner to take appropriate steps before the appropriate form, the writ petition is disposed of without any orders.
5. There shall be no order as to costs.
2
6. All parties shall act on the server copy of this order duly downloaded from the official website of this Court.
(Rajasekhar Mantha, J.)