- (1.) Having considered the facts of the case, the delay in filing the appeal is condoned. The requirement of submitting record of Single Bench is also dispensed with.
(2.) Heard learned counsel on merits.
(3.) This appeal is preferred to question correctness of the order dated 08.12.2014 passed by learned Single Bench in S.B. Civil Writ Petition No.8943/2014. From perusal of the facts averred in the order impugned and the petition for writ, it is apparent that the instant one is a service matter pertaining to a Railway servant. The jurisdiction to entertain service matters of Railway servants vests with the Central Administrative Tribunal created under the Administrative Tribunals Act, 1985. As per Section 28 of the Act of 1985, the jurisdiction of this court to entertain service matters of Railway servants as an original matter is barred. In view of it, learned Single Bench erred in entertaining the writ petition.;