Manju Singh vs Union Of India & Ors.

By Hon’ble Mr. Rajnish Kumar Rai, Member (Judicial)

Mr. Lakhan Singh Kushwaha, learned counsel for the applicant, and Mr. Anoop Tiwari, learned counsel for the respondents, are present and heard.

Learned counsel for the respondents submits that a short counter affidavit has been filed raising a preliminary objection regarding the maintainability of the Original Application. It is submitted that Air Force School, Kanpur Cantt., is run by the Indian Air Force Educational and Cultural Society, a society registered under the Societies Registration Act, 1860, and is neither a notified authority nor an organisation covered under Section 14 of the Administrative Tribunals Act, 1985. Therefore, the present Original Application is not maintainable before this Tribunal.

In view of the aforesaid submission, learned counsel for the applicant seeks permission to withdraw the present Original Application with liberty to approach the appropriate forum.

Accordingly, the Original Application is dismissed as withdrawn, with liberty to approach the appropriate forum, in accordance with law.

All pending Miscellaneous Applications, if any, stand disposed of.