UNION OF INDIA Vs. THAIU MAG

JUDGEMENT

(1.) In this appeal, the appellants, who are the Respondents in WP(C) No. 328 (SH)/ 2005, has raised the question of maintainability of the writ petition before the High Court in view of existence of adequate efficacious alternative remedy in the form of an application before the Central Administrative Tribunal constituted under the Administrative Tribunal Act, 1985, by challenging the order dated 29.11.2005 passed by the learned Single Judge in the said writ petition.

(2.) The respondents herein, who are the members of Group 'A' Officers of the Indian Telecom Service under the Government of India, filed a writ petition being W.P.(C) No. 328 (SH)/2005 before the Shillong Bench of this Court praying for the following reliefs :

(3.) In the said writ petition an ad-interim order was passed on 6.10.2005 and thereafter upon hearing the learned counsel for the parties passed the order dated 29.11.2005 admitting the writ petition for hearing by issuing a Rule Nisi and directing the parties to maintain status quo as on 6.10.2005 i.e. the date when the respondents/writ petitioners approached the Court. Hence the present appeal by the appellants raising the question of maintainability of writ petition as aforesaid.