MAHBUBUR RAHMAN Vs. TASLIMUDDIN AHMAD

JUDGEMENT

(1.) This appeal by the appellants by leave is against the judgment and order dated 11-2-1996 of the Administrative Appellate Tribunal, Dhaka passed in Appeal No. 105 of 1993 dismissing the appeal thereby affirming the judgment and order of Administrative Tribunal, Dhaka passed on 6-9-1993 in Administrative Tribunal Case No. 51 of 1990.

(2.) Civil Appeal No. 34 of 1990 has been filed by 26 appellants who were not made parties either before the Administrative Tribunal or before the Administrative Appellate Tribunal and Civil Appeal No. 35 of 1996 has been filed by Bangladesh. Both the appeals are disposed of by a common judgment.

(3.) Respondent No. 1 filed the aforesaid Administrative Tribunal case impleading the Government of Bangladesh and one Babul Rabbani as respondent No. 2 describing him as.