HABIBAR RAHAMAN Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Mr. A.R. Skidder learned counsel for the petitioner. Also heard Mr. M. Bhagabati, learned CGC. I have also heard Mrs. B. Datta, learned State Counsel.

(2.) BY means of this writ petition filed in 2013 (to be precise on

(3.) THE Learned Tribunal taking note of the aforesaid facts passed the second impugned order rejecting claim of the petitioner for setting aside the exparte order. The said order is dated 07.04.2005.