K SEETHARAM Vs. SENIOR DIVISIONAL ACCOUNTS OFFICER

JUDGEMENT

(1.) THOUGH this matter is posted for orders, with the consent of the learned counsel appearing for both the parties, the matter has taken up for final disposal.

(2.) THE petitioners being the legal representatives of the original petitioner are questioning the correctness of the order dated 30.07.2007 passed by the Central Administrative Tribunal, Bangalore Bench, Bangalore, in Original Application No.274/2006 vide Annexure � "A". Further the petitioners have sought for an issue of an order of modification to the order dated 30.07.2007 passed by the Tribunal in O.A.No.274/2006 and also for a mandamus directing the respondent to release the withheld DCRG amount of Rs.44,445/- with interest at 18% p.a., from the date it became due till payment to the petitioners.

(3.) .We have heard the learned counsel appearing for both the parties. Perused the impugned order. It is manifest on the face of it that the Tribunal has rightly passed the order in the light of the observations made in Paragraphs 9 and 11. The original petitioner instead of redressing his grievance before the competent authority has filed this petition. When he has got alternative remedy to redress his grievance, he cannot invoke the jurisdiction under Articles 226 and 227 of the Constitution of India.