Asok Kumar Ganguly, J. - (1.) :- This writ petition has been filed by the Indian Council of Agricultural Research (hereinafter called as 'ICAR') impugning the Judgment and Order dated 20.06.1993 passed in O.A. 365 of 2003 by the Central Administrative Tribunal, Calcutta Bench (hereinafter called 'CAT').
(2.) By the said Judgment, C.A.T. has set aside the order of transfer dated 17.01.2003 passed by I.C.A.R. and also an order dated 25.03.2003 passed by the authorities of I.C.A.R. rejecting the respondents' representation against the said order of transfer.
(3.) Prior to the filing of the present proceeding before C.A.T. out of which this writ petition arises, the respondent filed another original application before C.A.T. against the very same order of transfer, C.A.T., by an order dated 26.02.2003 disposed of that O.A. (O.A. 129 of 2003) by asking the respondents to make a representation against the transfer order before the competent authority of ICAR and the authority was asked to consider the same and pass a reasoned order.;