R R DHRUW Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS is a writ petition filed by applicant/petitioner of O.A. No. 341/2009 under Article 226 of the Constitution of India against the order dated 3rd May, 2011 passed by the Central Administrative Tribunal, Jabalpur Bench (for short hereinafter called as "the Tribunal") in the aforesaid original application.

(2.) BY the impugned order, the Tribunal dismissed the original application of the writ petitioner essentially on the ground that it is barred by limitation.

(3.) THIS objection found favour to the Tribunal the application was dismissed by the Tribunal as being barred by limitation.