DILIP KUMAR DAS Vs. UNION OF INDIA

JUDGEMENT

(1.) Parties are represented by their respective learned counsels.

(2.) This petition takes exception to the order of the Central Administrative Tribunal, Calcutta Bench, Kolkata dtd. 14/5/2015 passed in OA No. 1104 of 2013, whereby OA was dismissed on the ground of limitation and considering the fact that it is barred by res judicata by taking into account the previous order of tribunal passed in OA 408 of 2013, which was upheld by High Court in WP.CT. 274 of 2013.

(3.) The matter has a chequered history. The petitioner first filed OA 829 of 2005 before the tribunal, which came to be decided by order dtd. 13/1/2009. Paragraph 10 of said order reads thus: