MADHU SOODANAN NAIR Vs. UNION OF INDIA

JUDGEMENT

(1.) BY the Court-In the purported exercise of power under Section 19 of the Administrative Tribunal Act, 1985, the Administrative Tribunal Allahabad on 30th June, 1986 set aside the order dated 9th September, 1985 terminating the services of the petitioner. The grievance in this petition is that the respondents are not giving effect to the order of the tribunal. The petitioner has, therefore, approached this Court u/Art. 226 of the Constitution.

(2.) HAVING considered the matter carefully we are of the opinion that the appropriate remedy for the petitioner is to invoke the jurisdiction of the tribunal itself under Rule 22 of the Central Administrative Tribunals (Procedure) Rules, 1985. It may be noted that under Section 17 of the Act, the tribunal has been empowered to punish any one who is found to be guilty of not complying its order. The petitioner may, if so advised, approach the tribunal with an appropriate application.