UJJWAL KUMAR Vs. UNION OF INDIA INDIA

JUDGEMENT

(1.) Petitioner has prayed for the following relief(s):

(2.) In view of the law laid down by Hon'ble the Apex Court in the case of L. Chandra Kumar Vs. Union of India, (1997) 3 SCC 261, we dispose of the present petition with direction to the petitioner to file an appropriate application before the Court having competent jurisdiction i.e. Tribunal constituted under the provisions of the Administrative Tribunals Act, 1985.

(3.) We are sure that considering the urgency as also the issue raised in the present petition, the Tribunal shall hear and decide the matter expeditiously, and preferably within a period of six months from the date of filing of the application.