UNION OF INDIA & ORS Vs. ISHWAR SINGH

JUDGEMENT

(1.) In this Regular Second Appeal filed under Section 100 of the Code of Civil Procedure, 1908 (CPC), on 6.5.2016, the following substantial questions of law were framed:-

(2.) In addition to the above substantial questions of law, in my opinion, an additional substantial question of law is required to be framed as stated hereunder for the disposal of the present Regular Second Appeal:-

(3.) Learned counsel for the appellants relies upon a recent judgment of this Court in the case of Ex. Const. Krishan Kumar Vs. Union of India & Ors., RSA No.254/2014 decided on 1.9.2016 which holds that a civil suit does not lie for challenging the orders which are passed by the statutory authorities under Section 8 and sub-Sections (1) to (3) of Section 9 of the Central Industrial Security Force Act, 1968 (hereinafter referred to as "the CISF Act"). Section 8 of the CISF Act provides for orders to be passed by the Disciplinary Authority.