Ganguly, J. - (1.) :- Heard the learned counsel for the parties.
(2.) This writ petition has been filed against a judgment and order dated 1.5.98 passed by the Central Administrative Tribunal, Calcutta Bench (hereinafter referred to as the Tribunal) in O.A. No. 624 of 89.
(3.) By the impugned judgment, the Tribunal has dismissed the petition filed before it by the petitioner.;