DEVI SINGH Vs. COMMISSIONER OF POLICE

JUDGEMENT

(1.) This writ petition is directed against the order dated 31.10.2005 passed in OA No. 2347/2005 and M.A No. 2066/2005 by the Central Administrative Tribunal, Principal Bench, New Delhi. The petitioner had filed the said original application accompanied by the application for condonation of delay. The condonation of delay application has not been accepted and as a result the original application filed by the petitioner has been dismissed by the Tribunal on the ground of limitation.

(2.) Disciplinary proceedings were initiated against the petitioner which culminated in the order dated 15.04.1991 passed by the disciplinary authority whereby the punishment of dismissal from service was imposed on the petitioner. The petitioner thereafter filed an appeal and by an order dated 06.09.1991 the said appeal was summarily rejected by a non-speaking order by the appellate authority. Being aggrieved thereby, the petitioner approached the Central Administrative Tribunal by way of an original application (OA No. 1987/91) which was disposed of by the Tribunal by virtue of its order dated 23.07.1996 permitting the petitioner to take additional pleas and by remitting the matter to the appellate authority for a decision on merits by passing a speaking order.

(3.) Thereafter the appellate authority passed a reasoned order dated 11.12.1996, rejecting the petitioner's appeal. Instead of filing an application before the Tribunal, the petitioner filed a representation before the Lt.