M D KULKARNI Vs. UNION OF INDIA

JUDGEMENT

(1.) ADMITTED. Mr. P. M. Pradhan, learned Counsel appears and waives service of notice of admission on behalf of respondent No. 1. In the facts and circumstances, the matter is taken up for final hearing today.

(2.) THIS appeal is filed against summary dismissal of Writ Petition No. 241 of 2001 by the learned Single Judge on February 20, 2001. It is an admitted fact that being aggrieved by the action of the respondent authorities, of not extending medical benefits to him, the appellant/petitioner approached the Central Administrative Tribunal, Mumbai by filing Original Application No. 673 of 1999 under the Administrative Tribunals Act, 1985 (hereinafter referred to as the Act ). The Tribunal, by an order dated August, 4, 2000, dismissed the original application subject to certain observations made in that order. The said order was challenged by the appellant/petitioner by filing the above petition.

(3.) IT appears that when the matter came up for admission hearing before the learned Single Judge of this Court, by the order impugned in the present appeal, the learned Single Judge dismissed the petition in limine on February 20, 2001.