AMIT KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard Sri Ashok Khare, learned Senior Advocate, assisted by Sri C.B. Singh, learned counsel for the petitioner-appellants (hereinafter referred to as "appellants") and Sri K.C. Sinha for the respondents.

(2.) This intra Court appeal arises from the judgement dated 6.10.2004 and 23.12.2004 of the Hon'ble Single Judge whereby his Lordship had declined to entertain the writ petition on the ground of alternative remedy under Section 29 of Central Reserve Police Force Act, 1949 (hereinafter referred to as the "Act") have dismissed review application of the appellants.

(3.) Sri Ashok Khare, learned counsel for the appellants, vehemently contended that the Hon'ble Single Judges has erred in law in dismissing the writ petition on the ground of alternative remedy inasmuch no such remedy is available to the appellants either under Section 29 of the Act or the Rules framed thereunder and, therefore, the judgments impugned in this appeal are liable to be set aside.