GULAMMIYA HUSAINMIYA MALEK Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner who was to be superannuated on 20th May 2000, approached this Court on 29th May 2000, challenging the order passed by Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad in O.A. No. 269/98, Annexure: A on 12.10.99. The petitioner has prayed in para 15 (b) as under:

(2.) Earlier petition was filed challenging the decision rendered by the Tribunal and the petition was withdrawn. Obviously, the said decision could not be challenged by the petitioner before this Court again. There was no order passed by the Tribunal which could have been challenged by the petitioner. In our opinion, this is nothing but an abuse of process of law. Therefore, we dismiss this petition and we confirm the order passed by the Tribunal in O.A. 269/98 on 12 -10 -99. Notice is discharged. Copy of this order be forwarded to Tribunal forthwith. (BAV) Petition dismissed.