LAWS(UTN)-2011-9-240

ASHOK KUMAR Vs. GOVERNMENT OF INDIA AND OTHERS

Decided On September 14, 2011
ASHOK KUMAR Appellant
V/S
GOVERNMENT OF INDIA AND OTHERS Respondents

JUDGEMENT

(1.) Heard Mr. T. S. Rautela, Advocate for the petitioner and Mr. Vikas Pande, Advocate for the respondents.

(2.) Learned counsel appearing for the respondents Mr. Vikas Pande has submitted that the matter is cognizable at the first instance by Central Administrative Tribunal or by the Labour Court in view of the fact that the petitioner worked in Indian Posts and Telegraphs Department.

(3.) Also in view of the constitution Bench judgment of the Hon ble Apex Court in L. Chandra Kumar Vs. Union of India and others, 1997 AIR(SC) 1125, such cases, in the first instance should be heard by the Central Administrative Tribunal.