ANAND SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) This writ petition is directed against the order dtd. 30/11/2016, passed by the Central Administrative Tribunal (in short, the "Tribunal") in

(2.) On being queried, as to why the petitioner did not approach the Court earlier, we were informed by Mr. Naveen Kumar Raheja, who appears for the petitioner, that the writ petition was filed in 2020.

(3.) We may note that although the date given on the writ petition is 28/10/2019, the affidavit appended to the writ petition is sworn on 23/12/2019; therefore, this writ petition, as indicated by Raheja, appears to have been filed in 2020.