K SWARNAMARY Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned counsels appearing for the parties.

(2.) THE present writ petition is directed against the order passed by the Central Administrative Tribunal (hereinafter referred to as "the Tribunal") in O.A.No.32 of 2004, where under the Tribunal has rejected the Original Application filed by the present petitioner seeking for a direction to the Department to appoint her on compassionate ground on the death of her husband, who died in harness.

(3.) WE have heard the learned counsels appearing for the petitioner and the respondents at length. Learned counsel for the petitioner has submitted that since the petitioner had filed the first application in October, 1993 and subsequently filed other applications, the O.A. should not have been rejected on the ground of laches and limitation. It has been further submitted that since a civil suit was pending, the petitioner had no opportunity to file the application earlier.