- (1.) This is an application, in substance, by a petitioner seeking leave to file an application under Article 226 of the Constitution of India challenging an order dated October 11, 2004 passed by the West Bengal Administrative Tribunal in Original Application No.1109 of 2002.
(2.) Mr. Sailaja Nanda Bhattacharyya, learned advocate appearing for the Staterespondents, takes a preliminary objection as to the maintainability of the writ petition. He submits that as the writ petitioner was not a party in the original application, he is not entitled to maintain this application, before this Court, challenging the order passed in the said original application.
(3.) Mr. Bhattacharyya cites the case of Rajiv Kumar and another -versus- Hemraj Singh Chauhan and others, 2010 4 SCC 554.;