N D QURESHI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE issue that arises for consideration in the present proceedings is whether the petitioner can repeatedly file fresh petitions/proceedings claiming the same relief, despite the earlier proceedings having attained finality.

(2.) BRIEFLY stated the material facts for this case, as apparent from the chart incorporated in the Respondents' counter affidavit, are that in the year 1988, the petitioner had filed a petition being OA No. 574/1998 before the Central Administrative Tribunal, Principal Bench, New Delhi. By way of that OA, the petitioner had sought pay fixation in the selection post of PA to Director General (DG), further promotion to the post of Personal Secretary (PS) to DG, subsequent promotion to the post of Regional Director and upgradiation of the existing post of PS to DG to the corresponding post of PS in the CSSS hierarchy. The said petition was dismissed by the Tribunal on 23rd April, 1999.

(3.) PETITIONER filed a review application being RA 315/2000 before the Administrative Tribunal against the order dismissing OA No. 574/1998. The said review application was also dismissed by the Tribunal on 6th December, 2000. Against the dismissal of the said RA, the petitioner filed another writ petition in this Hon'ble Court being WP(C) No. 498/2000. The said writ petition was also dismissed by this Hon'ble Court on 10th January, 2001.