PINTOO Vs. UNION OF INDIA

JUDGEMENT

(1.) Affidavit-of-service filed on behalf of the petitioner is taken on record.

(2.) On hearing the learned advocates representing the parties it appears that petitioner is an employee of Steel Authority of India Limited (for short, 'SAIL') and the issue involved in this writ petition pertains to service of the petitioner being an employee of SAIL.

(3.) At the threshold, learned advocate representing SAIL has questioned the jurisdiction of this Court to entertain this writ petition and reliance is placed on Ss. 14 and 28 of the Administrative Tribunals Act, 1985 (hereinafter referred to as 'said Act of 1985').