LN SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) INSTANT petition has been filed assailing order passed by National Institute of Ayurveda, jaipur. Notices were issued by this Court on 31/05/06.

(2.) COUNSEL for respondent Ayurved Institute has brought to the notice of this Court that vide notification dt. 22/04/08, in exercise of powers conferred by S. 14 (2) of Central Administrative tribunals Act, 1985 (Act, 1985) Central government has notified 01st day of May, 2008 as the date on and from which provisions of S. 14 (3)of the Act shall apply to the organisations including respondent National Institute of ayurveda, Jaipur as a consequence whereof, orders passed by such Institute are appealable before Central Administrative Tribunal under Act, 1985.

(3.) COUNSEL for petitioner submits that since pleadings are complete and notification (supra)has been issued on 22/04/08 much after filing of instant petition and issuance of notices, so matter, itself, be transferred to the Central administrative Tribunal, which has not been objected by respondent's Counsel.