$~56 
* IN  THE  HIGH  COURT  OF  DELHI  AT  NEW  DELHI 
+  W.P.(C) 15236/2024 & CM APPL. 23938/2025 
 UTSAV TOMAR             .....Petitioner 
    Through: Mr. Rahul Malik, Advocate  
 
    versus 
 
 UNION OF INDIA AND ORS        .....Respondents 
Through: Mr. Viplav Acharya SPC with Mr. Kamaldeep GP.  
 
 CORAM: 
 HON'BLE MR. JUSTICE C. HARI SHANKAR 
 HON'BLE MR. JUSTICE OM PRAKASH SHUKLA 
    ORDER(ORAL) 
%         04.11.2025 
  
C.HARI SHANKAR, J. 
 
1. As the reliefs in this petition are amenable to adjudication by the Central Administrative Tribunal1 following the judgment of the Supreme Court in L. Chandra Kumar v UOI2.  


1 “the Tribunal”, hereinafter  
2 1997 (3) SCC 261 
 
2. Mr. Rahul Malik seeks to withdraw this writ petition with liberty to move the Tribunal.  


 
3. In order to avoid multiplicity of litigation and save time, we deem it appropriate to transfer this writ petition to the Central Administrative Tribunal.  


4. The registry is directed to transmit the electronic record of this petition to the Tribunal as expeditiously as possible and positively within a week from today.  


 
5. The Tribunal would proceed on the basis of the record of this writ petition after re-numbering it as an original application.  


 
6. In order to expedite the matters, we direct the parties to appear before the concerned Bench in the Central Administrative Tribunal to be assigned by the Chairman on 21 November 2025.  


 
7. The writ petition accordingly stands transferred to the Tribunal.  


 
 
 
 
C.HARI SHANKAR, J. 
 
OM PRAKASH SHUKLA, J. 
 NOVEMBER 4, 2025/AT