ISHWAR CHAND TAWANI Vs. UNION OF INDIA

JUDGEMENT

(1.) THE petitioner by way of filing the present petition has prayed for the following reliefs:

(2.) THE appellant had retired as D.E. Telephone from Surat. He filed OA 554/03 with the prayer that order dated 30.12.2000 of the respondents may be quashed and they should be directed to release the due part payment of EB arrears along with other benefits of leave period considering him to be in Class I service with interest at the rate of 18% and should further be directed to grant other benefits.

(3.) EVEN though sufficient time was granted to the petitioner, no documents were produced on record as is evident from the order above. The petitioner thereafter filed MA for restoration and delay condonation. The MA for restoration was also time barred. The petitioner seems to be quite negligent as is clear from the course of events. The delay of around four years was not plausibly explained by the petitioner. The petitioner was also negligent in filing his own affidavit in the delay condonation application. The Tribunal in paras 20 & 21 has clearly observed as under: