A SUBBIAH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner submitted representation before the Postal Department for stepping up of his pay on par with his junior. The representation was rejected by order dated 20 March 1995. The petitioner, thereafter, retired from service in 2001.

(2.) The petitioner long after his superannuation filed original application before the Central Administrative Tribunal, challenging the order dated 20 March 1995 along with an application to condone the delay.

(3.) The Central Administrative Tribunal rejected the application to condone the delay in filing the original application. The said order is under challenge in this writ petition.