MD. MAHMUDUL HAQUE Vs. GOVERNMENT OF BANGLADESH

JUDGEMENT

(1.) This appeal, by leave, is from the decision of the Administrative Appellate Tribunal, Dhaka in Administrative Appellate Tribunal Appeal No.154 of 2007 allowing the same. The appellant as the petitioner (hereinafter referred to as the appellant) filed an application before the Administrative Tribunal No.1, Dhaka under section 4(2) of the Administrative Tribunals Act, 1980 (the Act) for declaring the order vide Memo No.evm-KKm dated 26.10.2005 as illegal, arbitrary, incompetent, without lawful authority and was of no legal effect and also for declaration that he was entitled to his seniority on the basis of his past service with all the attendant benefits towards promotion from the date on which his juniors were promoted along with increments, time-scale, fixation of pay etc. with arrears.