RAMANBHAI BECHARBHAI PATEL Vs. GENERAL MANAGER WESTERN RAILWAY

JUDGEMENT

(1.) Heard Ms. P.B. Sheth, learned Advocate for the petitioner and Ms. Megha Jani, learned Advocate for the respondents.

(2.) The petitioner - original applicant, has challenged in this petition the impugned order dated 28.04.2005 passed by the Central Administrative Tribunal, Ahmedabad Bench, Ahmedabad (for short Tribunal) in O.A. No. 106 of 2004, dismissing his application on the ground of delay and laches in challenging the impugned order dated 15.07.1996 before the Tribunal.

(3.) Ms. Sheth, learned Advocate for the petitioner submitted, that after the impugned order dated 15.07.1996 was passed by the respondent 'authority, the petitioner' original applicant continued to make representations after representations. However, one of the representations was decided by the authority in the year 2003. Therefore, the petitioner had approached the Tribunal by way of filing O.A. No. 106 of 2004 and, therefore, the Tribunal was wrong in rejecting his application on the ground of delay and laches in not challenging the impugned order dated 15.07.1996 well in time.