LIMBABHAI SURTABHAI MAKWANA Vs. STATE OF GUJARAT

JUDGEMENT

(1.) Prima facie, the order under challenge is of Postal Department. This Court will have no jurisdiction to entertain such petition. The petitioner shall have to approach the Central Administrative Tribunal under Sec. 14 of the Administrative Tribunals Act, 1985.

(2.) In view of above, this petition stands disposed of with the aforesaid liberty.