GOVERNMENT OF BANGLADESH Vs. MD. AZIM HOWLADER

JUDGEMENT

(1.) This petition for Leave to Appeal at the instance of the petitioners are directed against the judgment and order dated 25.06.2005 passed by the Administrative Appellate Tribunal, Dhaka in Appeal No. 48 of 2005 dismissing the Memo of Appeal.

(2.) The appeal was filed with an application for condonation of delay of 6(six) months 11 (eleven) days but the Administrative Appellate Tribunal by an order passed on 25.06.2005 rejected the said application for condonation of delay and dismissed the appeal.

(3.) The appellants being aggrieved by the said judgment and order passed by the Administrative Appellate Tribunal, Dhaka preferred this petition for leave to appeal.