K.P.HAMSAKOYA Vs. UNION TERRITORY OF LAKSHADWEEP

JUDGEMENT

(1.) The petitioner is aggrieved by Ext P7 order of transfer passed by the fourth respondent, transferring the petitioner from GH, Minicoy to PHC, Chetlat.

(2.) The learned Standing Counsel appearing for the respondents has filed a statement, inter alia, contending that the writ petition is not maintainable in view of Sec.14 of the Administrative Tribunals Act, 1985, as Lakshadweep Administration is included in Appendix VI of the Central Administrative Tribunal Rules of Practice at Serial No.61. Hence, the petitioner has to approach the Central Administrative Tribunal, to challenge the impugned order.

(3.) Heard Sri.Ajit G.Anjarlekar, the learned counsel for the petitioner and Sri.S Manu, the learned Standing Counsel appearing for the respondents.