B.S.SOLANKI Vs. CHIEF SECRETARY

JUDGEMENT

(1.) THIS writ petition is directed against the order dated 3.1.2011 passed by the Central Administrative Tribunal, Principal Bench, New Delhi in OA 3328/2009. The Tribunal has rejected the said OA filed by the petitioner on the simple ground that the petitioner has asked for the same relief twice and that cannot be permitted. In so far as the other question is concerned, as to whether the petitioner was senior to Mr. Baldev Raj and Mr. Salek Chand, though it was noticed by the Tribunal, it had not been gone into it as would be apparent from paragraph-3 of the impugned order which reads as under:-

(2.) THE learned counsel for the petitioner drew our attention to the earlier order of the Tribunal, the operative portion of which is extracted in the impugned order. The earlier order dated 19th November, 2011 in OA 1941/2007 reads as under:-

(3.) THE learned counsel for the respondent submitted that it has also not been established as to whether the petitioner was senior to Mr. Baldev Sigh at all. This is also apparent from the extract of paragraph-3 of the impugned order which we have already referred to above.