DEBASISH KAR GUPTA,J. - (1.) This is an application filed under Article 226 of the Constitution of India challenging an order dated May 22, 2018 passed by the Central Administrative Tribunal, Calcutta Bench in miscellaneous application bearing M.A. No.267 of 2018 arising out of original application bearing O.A. No.81 of 2018.
(2.) By virtue of the order impugned to this writ application, the prayer of the Chittaranjan National Cancer Institute, Kolkata to vacate the interim order dated February 8, 2018 passed in the original application, was rejected.
(3.) The above interim order was passed in the original application directing the authorities to allow the respondent No.1/applicant to continue in his present post of Chief Medical Officer, Department of Gynaecology-Oncology, Chittaranjan National Cancer Institute, Kolkata.;