GOVERNMENT OF BANGLADESH Vs. MD. BELLAL HOSSAIN MOLLIK

JUDGEMENT

(1.) Both the appeals, by leave, are directed against the decisions dated 26.01.2010 and 04.03.2010 respectively passed by the Administrative Appellate Tribunal, Dhaka in Appeal Nos.51 of 2005 and 67 of 2008 dismissing the appeals and affirming the decisions dated 10.08.2004 and 23.04.208 respectively passed by the learned Members, Administrative Tribunal No.2, Dhaka and Administrative Tribunal No.1, Dhaka, in Administrative Tribunal Case No.70 of 2000 (old) renumbered as Administrative Tribunal Case No.141 of 2003 (new) and Administrative Tribunal Case No.45 of 2006 allowing the cases of the petitioner-respondents on contest.

(2.) Both the appeals involving similar questions of laws and almost identical facts having been heard together are now disposed of by this single judgment.

(3.) The relevant facts for the purpose of disposal of Civil Appeal No.17 of 2012, in a nutshell, are: