STATE TRANSPORT AUTHORITY Vs. PUSHPINDER SINGH MALIK

JUDGEMENT

(1.) This writ petition is directed against an ad interim order dtd. 6/10/2016 passed by the Central Administrative Tribunal"Tribunal' in OA 3455/2016, which reads as under:

(2.) We feel, prima facie, that approaching the High Court under Article 226 of the Constitution of India in such a case would be a complete abuse of the principles contained in the judgment of the Supreme Court in L Chandra Kumar v UOI (1997) 3 SCC 261.

(3.) The writ petition, directed against the afore-extracted ad interim order, has, moreover, been filed 8 years after the order was passed.