S.N.PATHAK,J. - (1.) S.N.PATHAK,J. ­ 1. Heard the parties.
(2.) The present writ has been preferred challenging the order dated 18.05.2015 passed by learned Central Administrative Tribunal, Patna Branch, Patna (Ranchi Circuit Bench) in O.A. No.81 of 2013(R) whereby the original application preferred by the petitioner has been dismissed. Further prayer is for quashing the order dated 18.05.2015 granting all the reliefs the petitioner is found to be entitled in the facts and circumstances of this case.
(3.) Earlier in the O.A. filed before the Central Administrative Tribunal the petitioner had prayed for quashing the order dated 22.02.2010 to the extent it relates to the petitioner by which he was placed in the grade of E­5 detrimental to his interest as prior to merger of the Transferor Company, Bharat Refractory Limited (BRL), the petitioner was in the grade of E­7, holding the post of General Manager, Bhilai Refractory Plant. The applicant has also challenged the order dated 23.11.2010 Annexure­13 to the O.A. No.18 of 2013 by which his representation has been rejected.;