LAWS(DLH)-2013-8-34

RAKESH SAINI Vs. U.O.I

Decided On August 06, 2013
RAKESH SAINI Appellant
V/S
U.O.I Respondents

JUDGEMENT

(1.) THE challenge in this writ petition is to the order dated May 09, 2012 passed by the Central Administrative Tribunal in Original Application No.3087/2011, whereby the Tribunal has dismissed the Original Application filed by the petitioner herein.

(2.) SOME of the relevant facts are, that, the petitioner while working as a Diesel Cleaner with the respondents, was served with a charge-sheet on August 24, 1996 for unauthorized absence.

(3.) THE petitioner filed an appeal against the order of the Disciplinary Authority which was rejected on the ground that the same was time barred in terms of order dated October 24, 1998.