INDRA NARAIN TRIPATHI Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard counsel for the parties.

(2.) This petition is directed against an order of removal dated 31.8.1991 and also the appellate order dated 184.2001 rejecting - the resultant appeal of the petitioner.

(3.) Learned counsel for the respondent has raised a preliminary objection that a statutory revision lies against the impugned orders and in fact the petitioner has alleged that he had preferred the revision on 24.5.2001. therefore the petition is not maintainable. The respondents in their counter affidavit have denied that any memo of revision was received by the competent authority. The appeal of the petitioner was decided after about a decade of the removal order. This petition has remained pending for the last about 4 years and pleadings have been exchanged between the parties thus. on these facts it would not be appropriate to throw out the petition on the ground of alternative remedy