SHEOPUJAN SINGH Vs. UNION OF INDIA AND ORS.

JUDGEMENT

(1.) We have heard the petitioner, who has appeared, in person, as well as learned counsel appearing on behalf of the respondents.

(2.) An order, dated 28.05.2014, passed by the Central Administrative Tribunal, Patna Bench (hereinafter referred to as the "Tribunal") in Review Application, i.e., R.A. No. 8 of 2011 (Sheopujan Singh @ Dr. S.P. Singh Vs. Union of India and Others) arising out of an order dated 28.09.2010, passed by the Tribunal in O.A. No. 92 of 2006 (Sheopujan Singh @ Dr. S.P. Singh Vs. The Union of India and Others), is under challenge in the present writ application under Article 226 of the Constitution of India. The said order, dated 28.09.2010, passed in O.A. No. 92 of 2006, has also been challenged in the present writ application.

(3.) From the orders under challenge and the pleadings in the writ application, it appears that the petitioner, upon retirement, as Principal, Kendriya Vidyalaya Sangathan, filed a series of cases and, at times, it baffled us as to for what purpose and in what circumstance, he filed several applications, before the Tribunal, seeking almost same relief.