B NARSIMHA Vs. COMMANDING OFFICER

JUDGEMENT

(1.) This Writ Appeal is directed against the judgment and order, dated 28-10-1994, passed by Mr. Justice A.Gopal Rao, dismissing the writ petition on the ground that the writ petitioners, who are the appellants before us, have their remedy before the Central Administrative Tribunal and the Wnt Petition is not maintainable in this Court under Article 226 of the Constitution of India

(2.) The appellants have filed the Wnt Petition for the following relief:

(3.) This relief was claimed on the basis of the facts set out in the affidavit to the effect that the appellants were civilian employees of the Central Government working in Station Work Shop, E.M.E. Type 'L' Secunderabad-15 They came to know in 1992 that the second respondent, namely, Tirumala Music Centre, Malakpet, Hyderabad, was giving loans to the needy people and therefore, the writ petitioners approached the second respondent for loan, who gave them loan of different amounts on 28-8-1992. It is stated in the affidavit that at the time of disbursing loans to each of the petitioners on 28-8-1992, the second respondent had obtained signature of all the petitioners on a number of documents, without reading out the contents of the documents to the writ petitioners.