- (1.) The petitioner herein has challenged the decision of the learned Central Administrative Tribunal, Calcutta Bench whereby the said learned Tribunal while dismissing the Misc. Applications filed at the instance of the Respondents herein held that it had jurisdiction and competence to recall the orders passed on an earlier occasion by the other members of the said learned Tribunal. The petitioner herein is aggrieved by the judgment and order dated 12th October, 2012 passed by the Central Administrative Tribunal, Calcutta Bench in O.A. No. 70 of 2009.
(2.) Going through the records we find that the petitioner herein was initially appointed as Gangman on 29th September, 1993. Subsequently, the said petitioner was transferred to Barrackpore as Gateman. On receipt of a complaint with regard to his appointment, said petitioner was placed under suspension by the order dated 11th August, 1997 passed by the competent authority in contemplation of disciplinary proceedings.
(3.) Thereafter a charge sheet was issued to the said petitioner on 26th February, 1990. In spite of issuing the charge sheet, no enquiry proceeding was initiated against the petitioner herein. The said petitioner, therefore, moved an application before the learned Tribunal being O.A. No. 31 of 1999 challenging the validity of the suspension order which was disposed of by the order dated 29th June, 1999 whereby the authorities concerned were directed by the learned Tribunal to consider the appeal of the petitioner with regard to the rejecion of the order of suspension. The authorities concerned, however, by the order dated 24th November, 2000 refused to reject the suspension order upon considering the gravity of the charges levelled against the said petitioner.;