AWADHESH KUMAR SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD counsel for the parties. The writ petition filed by the appellant has been dismissed by a learned Judge of this Court on the ground that the appellant had earlier moved this Court against the order of his termination in C.W.J.C. No. 8989 of 1996 and had withdrawn the same. The learned Judge has held that since no liberty was granted to the appellant to agitate his grievance afresh in this Court, the writ petition was not maintainable.

(2.) WE have perused the order of this Court dated 17.1.1997 in C.W.J.C. No. 8989 of 1996, which is Annexure -11 to the writ petition. On a plain reading of the said order it is quite clear to us that the appellant was permitted to withdraw the writ petition so to enable him to file a representation before the competent authority in respect of the grievances made by him. The Court further directed that if such an application was filed, the same shall be disposed of without unnecessary dealy. The Court made it clear that it was not expressing any opinion on the merit of the case, as it was for the concerned authority to examine the same and dispose it of in accordance with law.

(3.) WE , therefore, allow this appeal, set aside the impugned order and remand the matter to be placed for admission before the appropriate Bench.