19553(P)(Retd.) Gp Capt. Rajat Dwivedi vs Union Of India & Ors.

C. Hari Shankar, J.

This writ petition is directed against what is essentially an adjournment order. The order under challenge reads thus:

Certiorari jurisdiction has its limitations. We are not expected, when exercising certiorari jurisdiction, to monitor the dealing of matters by the Tribunal.

The impugned order has merely adjourned the petitioner’s application after the decision of the larger Bench of the Tribunal.

The petitioner’s grievance appears to be that the larger Bench is not being constituted since long.

That, in our view, cannot be a basis for us to entertain this writ petition. The writ petition is, accordingly, dismissed as being completely misconceived.

This shall not, however, inhibit the petitioner from moving an appropriate application before the Tribunal for any reliefs that the petitioner may seek.