INDERJEET SINGH Vs. UNION OF INDIA & ORS

JUDGEMENT

(1.) The petitioner is aggrieved by the judgment dated 12th August, 2016 passed by the Central Administrative Tribunal, Principal Bench, New Delhi, whereby the Original Application filed by him for quashing his termination order dated 7th April, 2015, issued by the Respondent No.3/Institute of Pesticide Formulation Technology (hereinafter referred to as the "Institute") has been dismissed on merits.

(2.) We may note that the petitioner has taken almost one year to approach this Court to assail the order of the Tribunal and there is no explanation offered in the petition for the delay. No doubt, the law of limitation in its restrictive sense, does not apply to proceedings under Article 226 of the Constitution of India, but the petitioner is expected to invoke the said provision within a reasonable time. We do not find any explanation whatsoever in the petition which can throw light on why did the petitioner chose to wait for an entire year to approach the Court.

(3.) Be that as it may, coming to the merits of the matter, briefly stated, the facts of the case are that the petitioner was selected to the post of Head (Finance/Administration/Training) in the respondent no.3/Institute. The appointment letter dated 24th December, 2009 issued to the petitioner offering him an appointment on the subject post, contained a clause relating to termination of service which is as under:-