LAWS(GJH)-2011-12-30

YAMUNABEN A Vs. UNION OF INDIA

Decided On December 07, 2011
YAMUNABEN A.GHARDE Appellant
V/S
UNION OF INDIA Respondents

JUDGEMENT

(1.) WE have heard Mr. P. H. Pathak, learned counsel appearing for the petitioner and Mr. Ravi Karnavat, learned counsel appearing for respondents.

(2.) THIS writ petition has been filed challenging the order dated 23.12.2004 of the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad passed in Original Application No.19 of 2004 with M.A. No.13 of 2004. The Tribunal by the said judgment and order dismissed M.A. No.13 of 2004 which was filed for condonation of delay. In the result, the Original Application was also dismissed.