RANJIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Challenge in the present writ application is to an order dtd. 25/5/2015 passed by the Central Administrative Tribunal, Patna Bench, Patna (for short "the Tribunal") in O.A. No. 96 of 2013 whereby the application filed by the petitioner claiming promotion to the post of Chief Inspector of Tickets from 1998 remained unsuccessful.

(3.) This is the third round of litigation initiated by the petitioner. Initially the petitioner filed O.A. No. 736 of 2006 claiming promotion with effect from the year 1998. The Tribunal vide order dtd. 21/12/2006 directed the respondent to take decision on the issue raised by the petitioner. The claim of the petitioner was declined on 30/4/2007. Thereafter the petitioner filed O.A. No. 408 of 2007 in which the Tribunal again directed the authority concerned to reexamine the case of the petitioner but the same was also declined on 18/10/2012. Thereafter the petitioner filed another O.A. No. 96 of 2013 against such order. Such challenge has remained unsuccessful vide the order impugned in the present writ petition.