HARI DUTT SHARMA Vs. DELHI JAL BOARD

JUDGEMENT

(1.) IN the present petition, the petitioner seeks quashing and setting aside of the order dated 05.03.2015 passed by the learned Central Administrative Tribunal, Principal Bench, New Delhi in TA No. 13/2011.

(2.) THE facts of the present case in a nutshell are as under:

(3.) THE counsel for the petitioner strongly urged that the Tribunal has grossly erred in its finding that the cause of action became available to the petitioner only after September, 1996 i.e. when the dues of the petitioner were not paid to him by the respondent, however, the cause of action had only arisen only after 16.01.2001 i.e. after refusal of the respondent to consider his case for promotion.