NITISH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) Faced with the objection taken in the counter-affidavit on maintainability of the writ petition, the learned counsel for the petitioner tendered a mentioning slip whereupon this writ petition has been listed today.

(2.) The learned counsel for the petitioner seeks permission to withdraw the writ petition with liberty to the petitioner to approach the Central Administrative Tribunal for redressal of his grievance.

(3.) This, in fact, is the stand taken by the respondents that for challenging the impugned order dated 31.01.2017 issued by the office of the Principal Accountant General (A & E), Jharkhand the petitioner is required to first approach the Central Administrative Tribunal.