PRAVANJAN KISHORE DEV VARMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. S. Banik, learned counsel for the appellant and Ms. J. Huda, learned Central Govt. Counsel, appearing for the respondents.

(2.) THIS is an intra -court appeal under Rule 2(3) of Chapter VA of the Gauhati High Court Rules filed by the writ petitioner of WP(C) No.2905 of 2011 against the order dated 29.11.2013 passed by learned Single Judge.

(3.) SO the short question which arises for consideration is whether the learned Single Judge was justified in declining to entertain the writ petition filed by the appellant under Article 226 of the Constitution of India and furthermore justified in holding that subject matter of the writ petition need to be decided by the CAT under the provision of Administrative Tribunal Act ( for short hereinafter called ''The Act '') and writ may not be therefore appropriate remedy for want of availability of the alternative statutory remedy under the Act.