- (1.) The writ application has been preferred against the decision of the Principal Bench of the Central Administrative Tribunal in O.A. No. 1132 of 2011 which was heard alongwith O.A. No. 1133 of 2011, O.A. No. 1232 of 2011 & 1325 of 2011; the last mentioned being filed by the petitioner herein. The brief facts arising in the present petition are as follows :-
(2.) The grievance of the petitioner here is regarding the seniority list dated 5th November 2008 prepared in respect of the employees of the Income Tax Department. The petitioner challenged this seniority list by preferring O.A. No. 1325 of 2011. Similarly affected employees in various parts of the country filed original applications before the tribunal challenging the same seniority list. The Principal Bench of the Central Administrative Tribunal, therefore, transferred all matters pending before the various benches of the Central Administrative Tribunal to itself where an application on the same issue was pending. Accordingly, the application O.A. 1132 of 2011 was filed by Amit Kumar Chattopadhyay before the Ranchi Bench, O.A. No. 1133 of 2011 was filed by T.K. Haridas Kumar before the Kochi Bench and O.A. No. 1232 of 2011 was preferred by S. Ranganathan before the Pune Bench. Those applicants have been joined as proforma respondents in the present writ application as respondents No. 16, 17 & 18 respectively. The respondents in each of the original applications have been joined as party respondents between 5 & 15 to the present writ application.
(3.) The Principal Bench of the Central Administrative Tribunal has dismissed the original applications filed by the petitioner and respondents 16, 17 & 18 and hence the present writ application.;