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Judgment
J. Chelameswar, C.J.—Aggrieved by the judgment dated 12th July, 2010 in W.P.(C) No. 33375 of 2009, the unsuccessful Petitioner therein preferred the present writ appeal. The writ petition itself was filed with the prayers as follows:
(i) issue a writ of mandamus or any other appropriate writ, order or direction, commanding the Respondent to include and forward the name of the Petitioner to Government of India, who is now included as No. 1 in the final list, in the zone of consideration for selection to IAS Officers.
(ii) such other appropriate writ, order or direction, as this Honourable Court may deem fit and proper in the facts and circumstances of the case.
In view of the said prayer, the learned Judge of this Court by the judgment under appeal opined that the Appellant could not have directly approached this Court without first approaching the Central Administrative Tribunal in view of the law declared by the Supreme Court in L. Chandra Kumar Vs. Union of India and others, . We see no reason to take a different view than the one taken by the judgment under appeal.
In the background of the abovementioned fact this writ appeal is dismissed at the admission stage.