RAMESH KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) In this wr.it petition, the petitioner'has questioned the orders dated 24/11/1998 and 23/09/1999 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA 1296/93 whereby and whereunder the Original Application as also the Review Application filed by the petitioner were dismissed. In its order dated 2 4/11/1998, the learned Tribunal noticed that the petitioner herein had not been present before it on the earlier occasions on 12/01/1994, 3/02/1994, 9/03/1994, 27/08/1998, 3/11/1998 and 1 7/11/1998 and, the learned Tribunal, in the afore-mentioned situation, went into the merit of the case and held:

(2.) An application for recalling the said order/review was filed inter alia on the ground that the petitioner had engaged one Shri Raval who had filed vakalatnama although earlier he had engaged Shri D.S. Mahendru.

(3.) According to the petitioner, Shri Raval could not appear on 2 4/11/1998 as his name was not shown in the cause list. The learned Tribunal held as under :