PRATHAM NATIONAL SECURITY Vs. UNION OF INDIA

JUDGEMENT

(1.) This intra Court appeal, filed under Sec. 2 of the Madhya Pradesh Uchcha Nayalaya Khandpeeth Ko Appeal Adhiniyam, 2005, is directed against final order dtd. 17/3/2021, passed by the learned Single Judge in W.P.No.3470/2021, whereby, the writ petition filed by the appellant has been dismissed, on the ground of availability of alternative remedy.

(2.) Some of the facts which are necessary for the decision of the present appeal are as under:-

(3.) The learned Single Judge, while taking into consideration Clause- 55 of the request for proposal/N.I.T. (Annxure P/1) regarding "dispute resolution clause through Arbitrator", declined to invoke the jurisdiction under Article 226 of the Constitution and has held that there is an alternate remedy available to the appellant- petitioner to take the recourse for ventilation of his grievances before the Arbitrator.