UNION OF INDIA Vs. BALESHWAR SINGH

JUDGEMENT

(1.) Delay condoned.

(2.) Special leave granted.

(3.) We have heard learned counsel for the parties. A preliminary point of jurisdiction was raised by the learned counsel for the Union of India based on section 28 of the Administrative tribunals Act, 1985. He very candidly stated that although this question was not raised in the High court since there is inherent lack of jurisdiction in the High court, the matter deserves consideration from this point of view. We have heard the learned counsel for both sides on the said question and we think there is force in the submission.