BAPUSINGH SAYABA Vs. AJAY KUMAR

JUDGEMENT

(1.) . These petitions can be finally disposed of at the admission stage. Shri PH Pathak, learned counsel for the petitioners and Mrs.Siddhi Talati, learned counsel for the respondent have been heard.

(2.) . The brief facts giving rise to these petitions are as under :

(3.) . The contention of Shri Pathak is that, on grounds of limitation the reference could not be rejected by the appropriate Government. He has placed reliance upon the Apex Court's verdict in AJAIB SING v. SIRHIND COOP. MARKETING-CUM-PROCESSING SERVICE SOCIETY LIMITED (1999)6 S.C.C. 82. In this case, it was held in Para-10 as under: