PROJECT DIRECTOR, TEJGAON, DHAKA Vs. RATAN KUMAR DAS

JUDGEMENT

(1.) This petition for leave to appeal is directed against the judgment and order dated 27th August, 2008 passed by the Administrative Appellate Tribunal in Miscellaneous Appeal No. 2 of 2008 rejecting the prayer for stay of further proceedings of the Execution Case No. 2 of 2007 now pending before the Administrative Tribunal No.1, Dhaka till disposal of the Miscellaneous Appeal No. 2 of 2008.

(2.) The Administrative Appellate Tribunal on consideration of the materials on record rejected the prayer holding that there is no provision either in the enactment or Rule of the Administrative Tribunal Act, 1980 for stay of any proceedings of the inferior tribunal.

(3.) We have heard Mrs. Sufia Khatun, the learned Advocate-on-Record for the petitioners and Mr. Md. Bashir Uddin Zindigir, the learned Advocate (appearing with the leave of the Court) for the respondent No.1 and perused the impugned judgment and order of the Administrative Appellate Tribunal and the materials on record.