DEBASISH KAR GUPTA, J. - (1.) This is an application filed under Article 226 of the Constitution of India assailing the judgment dated October 4, 2002 passed by the Central Administrative Tribunal, Calcutta Bench, Calcutta in O.A. No. 886 of 1993.
(2.) By virtue of the impugned judgment, the prayer of the petitioner for setting aside the modification order of confirmation dated April 22, 1993 restoring the order dated June 23, 1990 in connection with his service in the Grade of Labour (USK) with effect from April 1, 1988 was rejected.
(3.) The learned Tribunal took into consideration the following facts and circumstances in order to arrive at its conclusion.;