UNION OF INDIA & OTHERS Vs. JOGEN TALUKDAR

JUDGEMENT

(1.) By making this writ application under Art. 226 of the Constitution of India, the petitioners, who were respondents in Original Application (in short, OA) No. 54 of 2010, have put to challenge the order, dated 15.07.2010, passed, in OA No. 54 of 2010, by the learned Central Administrative Tribunal, Guwahati Bench, setting aside the order, dated 18.07.2007, passed by respondent No. 1, namely, Secretary, Ministry of Water Resource, Govt. of India, accepting the resignation of the respondent herein, who was applicant in the said OA, and also the communication made by the letter, dated 06.05.2009, issued by the respondents/authorities concerned, which stood impugned in the said OA.

(2.) We have heard Ms. B. Das, learned Central Government Counsel, appearing for the petitioners, and Mr. S. Sarma, learned counsel, for the respondents.

(3.) Resisting the writ petition, Mr. Sarma, learned counsel for the sole respondent, has raised a preliminary objection, the preliminary objection being that the writ petition deserves to be dismissed inasmuch as the learned Tribunal's order, which stands impugned in this writ petition, was passed as far back as on 15.07.2010; whereas the writ petition has been filed on 05.10.2012.