- (1.) The petitioner in the WPCT under Article 226 of the Constitution of India dated July 30, 2012 is questioning an order of the Central Administrative Tribunal Calcutta Bench dated June 29, 2012 summarily dismissing his OA No. 556 of 2012 with MA No. 274 of 2012 for condonation of delay. The petitioner filed the OA questioning the things stated in para. 1.1 thereof; and the para, is quoted below:-- "1.1 This Application is made (a) for implementing Memo E/WSR/CL III-491 (Conf-Sec) Court Case dated December 30, 2012 and (b) challenging issuance of Memo E/Recruitment Cell/RTI/Pt I dtd. January 31, 2012 communicated vide Memo L/No. F/RTI Cell 00200 dated Feb., 01, 2012."
(2.) In the sub-paragraphs 4.1 to 4.10 the petitioner stated the following case. He was born on September 15, 1955. In 1981 he was selected for the post of Khalasi. At medical examination he was declared unfit. On March 19, 1982 he made certain representation. On September 10, 1982 he produced Physically Handicapped Certificate. On August 20, 1998 he made certain representations. The respondents replied on September 9, 1998. In October 1998 he moved an OA No. 1423 of 1998. The Tribunal dismissed the OA on September 18, 2000. In 2001 he moved a WPCT No. 1430 of 2001. On May 10, 2002 the WPCT was dismissed. On October 24, 2002 he made certain representation to Chief Works Manager. He made representation to the then Railway Minister on November 15, 2010.
(3.) Since we are unable to understand what the petitioner actually wanted to say in OA sub-paragraphs 4.11 and 4.12, we think it will be appropriate to quote the sub-paras., which are as follows:-- "4.11. Applicant states that on January 31, 2012 Memo E/Recruitment Cell/RTI/PTI was issued under letter Feb., 01, 2012. Copy of letter is annexed as A-7. 4.12. Applicant states that on December 30, 2002 Memo E/WSR/CL 111-491 (CONF-SEC) Court case was issued which he came to know on June 21, 2012. Copy of letter is annexed as A-8.";