D.P. Mohapatra, C.J. and R.R.K. Trivedi, J. - (1.) Heard Sri N.B. Singh, learned counsel for appellants. Sri S.P. Misra for respondents has not appeared though his name has been printed in the cause list and the list has been revised.
(2.) In this appeal filed under Chapter VIII, Rule 5 of the High Court Rules, the respondents of Civil Misc. Writ Petition No. 5100 of 1998 have challenged the judgment/order dated 18.2.1998 in which the learned single Judge disposed of the writ petition with certain directions. The impugned order reads as follows : "Heard the learned counsel for the petitioners. The petitioners who are five in number are Class IV employee in the office of Joint Director. Bhartiya Vanaspati Sarvekshan Madhya Kshettra. Allahabad. A controversy has been raised about the payment and nonpayment of the overtime allowances which is payable to the petitioners. This aspect of the matter cannot be gone into by this Court as it requires secretary (scrutiny) of facts. The writ petition is finally disposed of with the direction that the Joint Director Bhartiya Vanaspati Sarvekshan Madhya Kshetra. Allahabad shall himself look into the matter and pass appropriate order for releasing the overtime allowance in favour of the petitioner which has accrued to him according to law. The payment may be released if permissible under the rules within one month from the date a certified copy of this order is produced before him."
(3.) The sole contention raised by Sri N.B. Singh is that the dispute raised in the case is cognisable by the Central Administrative Tribunal as the writ petitioners/respondents are employees of the Central Government. The writ petition having been filed in this Court without approaching the Central Administrative Tribunal was not maintainable and should have been dismissed as not maintainable. He has placed reliance on the recent decision of the Supreme Court in L. Chandra Kumar v. Union of India and others, JT 1997 (3) SC 589.;