B.S.Chauhan, J. - (1.) This writ petition has been filed against the judgment and order dated 21.10.2005 (Annex. 19), passed by the Central Administrative Tribunal, Allahabad, by which the learned Tribunal refused to entertain the Application in view of the provisions of Section 20 of the Central Administrative Tribunal Act, which provides that the Tribunal shall not entertain the Application unless the statutory remedies are exhausted, and thus, the respondent-employee has been asked to exhaust the statutory remedy of appeal. However, while disposing of the said application, the learned Tribunal has granted interim relief till the appeal is decided by the statutory authority.
(2.) Hence, this writ petition is only against raising the grievance that the Tribunal has exceeded its jurisdiction and granted the interim relief till the appeal is decided.
(3.) We have heard Shri B.B. Paul, learned Counsel for the petitioners. It has been urged by him that the Tribunal could not have granted the interim relief, for the period the appeal was decided by the statutory authority, and therefore, the impugned judgment and order is liable to be set aside to that extent.;