SUBHASH CHANDRA Vs. UNION OF INDIA

JUDGEMENT

(1.) THE writ petition has assailed the order dated 30 th April, 2013 passed by the Central Administrative Tribunal, Principle Bench, New Delhi dismissing the O.A.No.1659/2012 filed by the petitioner on the ground that the same was barred by limitation. The petitioner had sought the following prayers by way of the O.A.No.1659/2012 before the Tribunal:

(2.) ALONG with the impugned application, the petitioner had filed an application seeking condonation of delay in raising the challenge pleading sickness to justify the delay in making the claim.

(3.) IT is not disputed before us that the petitioner did not make any grievance either by way of representations or by way of an application filed within the period specified under Section 21 of the Administrative Tribunal Act, 1985. The relief in respect of the same was hopelessly barred by limitation on 1st May, 2012 when the petitioner had filed the petition before the Tribunal and sought the above reliefs. Learned counsel for the petitioner before us has today submitted that the petitioner today does not seek those financial benefits to which he was entitled. He restricts the challenge to the denial of the benefits under the ACPs only so far as they effect fixation of his pension. It is further submitted that the above prayer No.(v) which has been set out above before the Tribunal was directly relating to this claim.