- (1.) Heard the learned Advocates appearing for the parties.
(2.) Assailing the order dated 22nd October, 2010 in O.A. No. 2075 of 2010 passed by the Central Administrative Tribunal, Calcutta Bench, this writ application has been filed. The impugned order reads such: 22.10.2010 - When the matter is called out today Mr. A. Chakraborty, Learned Counsel for the applicant states that the applicant shall be joining in Burdwan Division within a week and shall be submitting a representation for his appropriate posting. One such representation is already submitted. We expect that the same will be considered in terms of the last paragraph of the order dated 13.9.2010 as expeditiously as possible and within one month from the date of receipt of the representation. 2. We make it clear that we have expressed no opinion on the merits of the case or regarding regularization of the period for which the applicant claims he was under treatment of private doctor or had not been taken on duty.
(3.) The O.A. stands disposed of. No costs. 3. On a bare reading of the impugned order, it appears that it was a consent order wherein writ Petitioner agreed to join in Burdwan Division and thereafter to file a representation seeking appropriate posting.;