Asok Kumar Ganguly, J. - (1.) This writ petition has been filed against the judgment and order dated 20th December, 1999 passed by the Central Administrative Tribunal, Calcutta Bench whereunder the learned Tribunal allowed the miscellaneous petition filed by the respondent No. 1 with a direction upon the Railway Authorities to implement the order dated 30th August, 1991 and in so far as the same relates to the respondent No. 1 within a period of eight weeks from the date of communication of the said order dated 20th December, 1999.
(2.) The facts on the basis of which the said order was passed have been discussed in detail in the order itself. From the order it also appears as the said miscellaneous petition of was the respondent No. 1 was taken up by the Tribunal and the learned Counsel for the petitioner herein, appearing before the Tribunal, did not resist the prayers made by the respondent No. 1 in the said miscellaneous petition nor any reply was filed. The stand of the petitioner herein before the Tribunal was that the matter may be decided on the basis of the material-on-record.
(3.) It appears that initially a proceeding was filed before the Tribunal being application No. O. A. 837 of 1989 and the respondent No. 1 here was respondent No. 4 in the said O.A. No. 837 of 1989. The same was disposed of by an earlier bench of the Tribunal by an order dated 30th August, 1991. Against the said order, the matter went right up to the Supreme Court and the Hon'bie Supreme Court also did not interfere with the said order of the Tribunal.;