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A.K.Jayasankaran Nambiar, J.
This OP(CAT) seeks a direction to the Central Administrative Tribunal Ernakulam Bench to consider and pass orders in a pending O.A (O.A.No.199
of 2021), expeditiously. In our view, such an OP(CAT) is not maintainable before this Court, more so when the Tribunal to which directions are sought
is one that is constituted pursuant to Article 323A of the Constitution of India and is a body exercising concurrent jurisdiction as that of the High Court
in relation to service matters. We also find that in the instant case, the Tribunal has already posted the matter for hearing on 01.09.2022. Accordingly,
without prejudice to the right of the petitioner to move the Tribunal for an early hearing of the O.A, if the hearing does not take place on 01.09.2022,
the OP(CAT) is dismissed.
