ABU TALEB Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) On April 15, 1960 the appellant was appointed as an Assistant Communication Engineer in the Civil Aviation Department. The Government of Bangladesh formed a corporate body, namely, Civil Aviation Authority of Bangladesh by Civil Aviation Authority Ordinance, 1985 (Ordinance No. XXXVIII of 1985). The employees of the Civil Aviation Department, hitherto enjoying the terms and conditions of the Government servants, refused to be governed by the new Service Rules and Regulations framed under the Ordinance No. LI of 1985. Some of them went on strike with effect from February 19, 1987.

(2.) The Government set up an Inquiry Committee on March 1, 1987. The Committee submitted a report to the Government. On the basis of that report the appellant was compulsorily retired from service under the Public Servants Retirement Act, 1974 by an order of the President of Bangladesh dated January 2, 1988.

(3.) The appellant challenged that order before the Administrative Tribunal in AT Case No. 22 of 1988. The Tribunal upheld the order. The appellant filed an appeal before the Administrative Appellate Tribunal, being Appeal No. 34 of 1988.