D DAYANITHI Vs. REGISTRAR CENTRAL ADMINISTRATIVE TRIBUNAL

JUDGEMENT

(1.) HEARD Mr. N. Chandra Raj, for the petitioner and Mr. M. Jegadeesan, Additional Standing Counsel for Respondent Nos. 2 to 4.

(2.) THIS writ petition is directed against the order passed by the Central Administrative Tribunal (in short "tribunal") in M. A. No. 38 of 2003 arising out of O. A. No. 10 of 2003, whereunder the Tribunal has refused to condone the delay of 403 days in filing the Original Application.

(3.) SUCH Original Application was filed by the present petitioner, the widow of one Jayakumar who was serving in the Ordnance Factory Board. The grievance of the petitioner as projected in the Original Application was relating to computation of certain period towards the pensionary and other terminal benefits. A representation had been made by her on 1. 7. 1999, but such representation was rejected on 20. 11. 2000. The Original Application was filed on 27. 12. 2002 and it was numbered as O. A. No. 10 of 2003.