Delhi High Court - Orders
Rohan Kumar Malik vs Union Of India And Ors on 5 August, 2021
Author: V. Kameswar Rao
Bench: V. Kameswar Rao
$~18
* IN THE HIGH COURT OF DELHI AT NEW DELHI
+ CM. No. 24287/2021 in W.P.(C) 10973/2019
ROHAN KUMAR MALIK ..... Petitioner
Through: Mr. Prateek Kumar, Adv.
versus
UNION OF INDIA AND ORS. ..... Respondents
Through:
CORAM:
HON'BLE MR. JUSTICE V. KAMESWAR RAO
ORDER
% 05.08.2021 This matter is being heard through video-conferencing.
CM. No. 24287/2021 (for early hearing) Even though an application for early hearing is filed, I find that the subject matter of the writ petition shall lie before the Central Administrative Tribunal.
Granting liberty to the petitioner to approach the Central Administrative Tribunal the petition is dismissed as withdrawn making it clear that the petitioner shall approach the Central Administrative Tribunal within a period of 15 days from today. The petitioner shall also file with the original application all the pleadings which have been filed by the parties in this petition. Till such time, the original application is filed and heard by the Tribunal, the interim order dated October 13, 2019 shall continue.
Application disposed of.
V. KAMESWAR RAO, J AUGUST 5, 2021/jg