ROASHAN ARA Vs. STATE TRANSPORT APPELLATE TRIBUNAL

JUDGEMENT

(1.) Heard Sri A.R. Dube, learned counsel for the petitioner and Sri P.K. Giri, learned Additional C.S.C., who represents all the respondents.

(2.) Considering the nature of the order that is being passed, the learned counsel for the respondents does not pray for time to file counter affidavit and therefore with the consent of learned counsel for the parties, this petition is being disposed of finally.

(3.) The petitioner is aggrieved by an order and the judgment of the State Transport Appellate Tribunal, U.P. dated 26.04.2019 thereby the State Transport Appellate Tribunal, herein after referred as the 'Appellate Tribunal' has dismissed / rejected the Misc. Case No. 31 of 2019 filed by the petitioner solely on the ground of limitation without touching the merit of the case.