MUHAMMAD MUSLIM ALI Vs. BANGLADESH

JUDGEMENT

(1.) This application is from the judgment and order dated 10.5.1990 passed by the Administrative Appellate Tribunal in Appeal No. 35 of 1989 upholding those of the Administrative Tribunal dated 6.8.89 in Administrative Tribunal Case No. 172 of 1988.

(2.) The petitioner, a former Upazila Magistrate and Officer on Special Duty, Ministry of Establishment, Government of the People's Republic of Bangladesh, appeared in Person.

(3.) Following departmental inquiry, he was removed from service on 4.8-85 on charges of inefficiency and misconduct. He filed case No. 264 of 1985 before the Administrative Tribunal against the said order which was dismissed but on appeal the order Of removal was set aside on 12.11.86 with the observation that if the authority so desired, it could reopen the departmental Proceeding from the stage of second show cause notice. The authority started the inquiry in terms of the order of the Appellate Tribunal, issued second show cause notice to the petitioner accompanied by a copy of the inquiry report (which report was not supplied earlier and to which exception was taken by the Appellate Tribunal) and again removed the petitioner from service by order dated 14.10.87 after considering his reply. The petitioner went to the Administrative Tribunal again complaining against the order of removal and being unsuccessful there, took an appeal which, as already noticed, and also proved abortive.