MD. HOSSAIN ZAKIR Vs. GOVERNMENT OF THE PEOPLES REPUBLIC OF BANGLADESH

JUDGEMENT

(1.) This petition for leave to appeal is directed against the judgment and order dated 25.07.2005 passed by the Administrative Appellate Tribunal in A.A.T Case No. 236 of 2004 admitting the appeal and issuing the usual notice.

(2.) While admitting the appeal the Appellate Tribunal also provisionally condoned the delay in filing the appeal before it subject to any valid objection that may be raised at the time of hearing of the appeal. The appeal was filed against the judgment and order passed by the Administrative Tribunal No.1, Dhaka in Case No.278 of 2002 allowing the case and thereby declaring the suspension order dated 07.09.1999 and charge sheet and statement of allegation dated 12.06.2000 against the petitioner as illegal, void and not binding upon the petitioner and also directing to reinstate the petitioner immediately with all arrear salary and, other admissible benefits under rules.

(3.) We have heard Mr. Chowdhury Md. Zahangir, the learned Advocate-on-Record for the petitioner and perused the judgment of the Administrative Appellate Tribunal and other connected papers.