BANSIDHAR GOCHHAYAT Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) HEARD Mr. N.R. Routray, learned counsel for the petitioner and Mr. A.K. Bose, learned Assistant Solicitor General of India.

(2.) IN this writ application, the petitioner prays to quash the order dated 22.7.2014 passed by the Central Administrative Tribunal, Cuttack Bench, Cuttack in O.A. No. 3260/00151 of 2014 under Annexure -1.

(3.) LEARNED counsel for the petitioner submits that the Tribunal relying on a decision of this Court passed in W.P. (C) No. 4601 of 2003 dismissed the Original Application on the ground of lack of jurisdiction to decide the matter.