M. GANESHAN Vs. UNION OF INDIA

JUDGEMENT

(1.) M. Ganeshan [appellant] is in appeal by special leave, granted on 14/12/2016, questioning an order dtd. 19/7/2013 passed by a Division Bench of the High Court at Calcutta, Circuit Bench at Port Blair, allowing a review application [R.V.W. No. 15 of 2010] of the respondents.

(2.) The jurisdiction of the Central Administrative Tribunal, Calcutta [Tribunal] was successfully invoked by the appellant. The Tribunal, vide order dtd. 14/12/2009, allowed the respondent's original application [OA No. 131/AN/09 dtd. 14/12/2009] by directing as follows:

(3.) Challenge was laid by the respondents to the Tribunal's aforesaid order before the High Court in its writ jurisdiction. Vide order dtd. 16/3/2010, the writ petition [W.P.C.T. No. 927 of 2010] was dismissed by a Division Bench.