NRIPEN CHANDRA MAHANTA Vs. UNION OF INDIA

JUDGEMENT

(1.) By this writ petition, filed under Article 226 of the Constitution of India, the petitioner challenged the legality and propriety of judgment and order dated 21.04.2010, passed by the Central Administrative Tribunal, Guwahati (hereinafter referred to as Tribunal') in O.A. No. 272/09 and order dated 01.06.2010, passed in Review Application No. 4/2010 and also prayed for quashing and/or setting aside the transfer order dated 28.07.2009, issued by APMG (Staff) of the office of the Chief Post Master General(for short, CPMG), Assam Circle, Guwahati. We have heard learned counsel, Mr. A. Bhattacharjee for the petitioner and learned counsel, Mr. D.K. Dey for the respondents.

(2.) Facts, in short, necessary for disposal of the writ petition, may be noticed thus:

(3.) Challenging the above order of the Tribunal the petitioner preferred writ petition being WP(C) No. 2571 of 2010 before this Court and this Court by order dated 05.05.2010 (Annexure-G to the writ petition) disposed the writ petition observing that the petitioner, instead of filing the writ petition, would move the Tribunal by a review application praying to recall the order dated 21.04.2010 and hear the application before it on the issue, i.e., whether the DA(P) is a separate establishment and, if so, whether the petitioner could be transferred to the said establishment