RAM NATH CHOUDHURY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS application under Article 226/227 of the constitution of India is at the instance of an unsuccessful applicant under section 19 of the Administrative Tribunal Act, 1985 and is directed against the order dated May 24, 2007 passed by the Central Administrative Tribunal, calcutta Bench (Circuit at Port Blair) thereby dismissing the application filed by the writ-petitioner in which he challenged the issue of Charge-Memo dated 10th October, 2002 by the employer on the ground of want of jurisdiction.

(2.) THE Tribunal by the said order refused to enter into the merit of the application on the ground that the plea taken by the writ-petitioner in the application before the Tribunal would be available before the enquiring authority and as such, the Tribunal did not feel the necessity of going into the question raised by the writ-petitioner at that stage and to interfere with the order impugned by which the Employer merely issued the Charge-Memo against the writ-petitioner.

(3.) BEING dissatisfied, the writ-petitioner has come up with the present application under Article 226/227 of the Constitution of India.