M.P. Singh, J. - (1.) Whether the Central Administrative Tribunal is subject to the jurisdiction of the High Court under Article 226 of the Constitution of India and amenable to writs of prohibition, Certiorari, Mandamus, Quowarranto or similar order or direction. Is it subordinate to the High Court? No.
(2.) The petitioner has prayed for issue of writ of prohibition against the Vice-Chairman, Central Administrative Tribunal, Allahabad prohibiting the Tribunal from proceeding with Original Applications No.740/89 and 164/91 filed by the opposite parties Nos.1 and 2.
(3.) Facts are not much in dispute. In brief they are as follows : The petitioner was working as a Gangman under permanent way-Inspector, Northern Railway, Etawah since 1982. He filed an application, registered as a case No. 1053/87 under Section 15 of the payment of wages Act before the prescribed Authority for payment of wages from 29.3.1987 to 28.1 1.1987.;