UNION OF INDIA Vs. SUBORDINATE JUDGE PALAMAU

JUDGEMENT

(1.) THE appellant is Union of India in the Ministry of Railways through the General Manager, Eastern Railways.

(2.) THIS appeal is directed against the judgment dated 15.2.1995 of a learned Single Judge whereby he dismissed the writ application of the appellant. In the writ application, the appellant had prayed, in effect, for transfer of proceeding or Execution case No. 4 of 1983 pending in the court of Subordinate Judge, Palamau, to the Central Administrative Tribunal, Patna, in view of the provision of Section 29(1) of the Administrative Tribunal Act, 1985 (for short, the Act) which had come into force with effect from November 1, 1985.

(3.) TO understand the rival contentions. I am briefly refer to the nature of proceedings which are sought to be transferred to the Central Administrative Tribunal.