Pratap Kumar Ray, J. - (1.) Let affidavit of service filed in Court today be kept with the record.
(2.) Heard the learned advocates for the parties.
(3.) Assailing the order dated 5th May. 2009 passed by the Central Administrative Tribunal, Calcutta Bench Calcutta in connection with miscellaneous application being M.A. No. 139 of 2009 arose out of Original Application No. 209 of 2006 which stood disposed of finally. this writ petition has been filed. Learned Tribunal dismissed the miscellaneous application by passing the following order : "M.A. 139 of 2009 M.A. 139 of 2009 has been filed by the private respondents of O.A. praying for stay of the order passed in the O.A. dated 29.7.2008. 2. It appears that the writ petition filed against the aforesaid order of the Tribunal has been dismissed with certain observations. However, the copy of the order of the Hon'ble High Court has not been produced before us. Moreover, the order was passed on 29.7.2008 and the M.A. has been filed on 20.3.2009. There is no provision in the Act or Rules framed thereunder empowering the Tribunal to stay its own final order. In other words, power to stay our own order is not vested with us. Therefore, this M.A. is not maintainable. M.A. is accordingly dismissed.";