BAL KISHAN RASTOGI Vs. UNION OF INDIA

JUDGEMENT

(1.) Reference was asked for by the petitioner from Tribunal to the High Court. The said condonation application along with said reference was dismissed on the ground that the appellant had failed to explain the delay during the initial period of 60 days granted by law. According to the.........., the petitioner is required to explain the delay after 60 days and not within 60 days prescribed by law, as such, the order passed by the Tribunal is quashed and set aside, and the Tribunal is directed to [hear] the said condonation application along with reference on merits and may pass appropriate orders.

(2.) The matter is disposed of. There will be no order as to cost.