GHANSHYAM PRASAD JAISWAL Vs. UNION OF INDIA

JUDGEMENT

(1.) This appeal is directed against the order dated 30th of March, 2009 passed in Writ Petition (L) No. 3879/2007 by the learned Single Judge of this Court.

(2.) The facts, briefly stated, are as under:

(3.) Mr. P.S. Koshy, learned Counsel appearing on behalf of the Appellants, argued that when a dispute was raised before the Central Government, it was bound to refer the same to the Concerned Authority/ Court in terms of Section 10 of the Act, 1947 and the view taken by the Central Government was not just and proper.