RAMAPPA HATTI Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner herein is challenging the authority of the Central Administrative Tribunal, Bengaluru Bench ['CAT', for short] to decide the proceedings pending in OA Nos.170/437 to 441 and 448-449, 961- 964 of 2019 on the file of the CAT. The copies of the said applications are Annexures-A1 to A11 before this Court.

(2.) The grievance of the petitioner herein is that the Respondent Nos. 6 to 16 whose appointment to the post of KAS Officers, Junior Grade, Group-A, being subject matter of challenge before this Court in W.P. No.27674/2012 and connected matters, having suffered an adverse order on 21.06.2016, are trying to pursue their personal right in the said applications pursuant to certain rights reserved to them by Co-ordinate Bench of this Court in the aforesaid batch of writ petitions disposed of by order dated 21.06.2016 wherein the relevant portion of the order relied upon by them to approach the Central Administrative Tribunal is as under:

(3.) It is further contended that while filing the said applications, the Respondent Nos. 6 to 16 have deliberately left out the petitioner herein to secure an order behind his back suppressing his seniority. It is his further grievance that pursuant to order of Co- ordinate Bench of this Court dated 21.06.2016 in the earlier round of litigation, the right to expose their personal grievance is only before the KAT and not CAT. It is in this background, this writ petition is filed.