CENTRAL BANK RETIREES ASSOCIATION Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) We are of the considered view that this is not a fit case to entertain the petition under Art. 32 of the Constitution. The proper course for the petitioners would be to move the High Court. To avoid unnecessary delay, we send the writ petition filed in this Court to the Delhi High Court to be registered as petition under Art. 226 of the Constitution. Since the dispute relates to claim of pension, it would be proper if the matter is taken up for early disposal. We request the High Court to dispose of the matter as early as possible, preferably within twelve months from today.

(3.) The writ petition is dismissed with the aforesaid observation.