RAJENDER KUMAR Vs. UOI & ORS.

JUDGEMENT

(1.) The petitioner who was posted as SI/Executive at CISF Unit CCL Dhori (Bihar) has been litigating for last about two decades shuttling between Central Administrative Tribunal and Delhi High Court with a prayer for quashing of penalty of 'removal from service'.

(2.) Initially the writ petition was filed before this Court and registered as W.P.(C) No.213/1998. Thereafter pursuant to the order dated March 04, 2009 the file was sent to Central Administrative Tribunal.

(3.) Thereafter in T.A. No.887/2009 Central Administrative Tribunal recorded that counsel for parties were ad idem that the jurisdiction to decide this matter shall be exclusively with the High Court.