BRIJ MOHAN B Vs. UNION OF INDIA

JUDGEMENT

(1.) WE have heard Mr. Om Prakash Khurana, learned counsel for the petitioner and Mr. Ravi Karnavat, learned counsel for the respondent No.2.

(2.) THIS writ petition has been filed challenging the order dated 17.09.2001 passed by the Central Administrative Tribunal in O.A. No.275 of 2000 with M.A. No.224 of 2000 and also the order dated 13.03.2002 passed by the Central Administrative Tribunal in R.A. No.10 of 2002 in O.A. No.275 of 2000.

(3.) AGAINST the order of the Appellate Authority, the petitioner filed O.A. No.275 of 2000. Since there was delay, the petitioner also filed M.A. No.224 of 2000. The Central Administrative Tribunal vide order dated 17.09.2001 dismissed the said application on the ground of delay. The reason given by the Tribunal in paragraphs 3 to 7 is extracted below :-