SUVIDHA ASHOK AMBUKAR Vs. STATE OF MAHARASHTRA

JUDGEMENT

(1.) Aggrieved by dismissal of his Original Application No. 804 of 2020 by the Maharashtra Administrative Tribunal, Mumbai (hereafter "the Tribunal " for short) as time barred, the original applicant has presented this writ petition dated March 8, 2021.

(2.) It is not in dispute that the original applicant/petitioner (hereafter 'the petitioner' for short) had participated in the selection process for recruitment on the post of 'Jawan' in the year 2011, but was not selected. For almost 9 years, the petitioner was in deep slumber. Without approaching the Tribunal, he invoked the writ jurisdiction of this Court by presenting Writ Petition No. 1524 of 2020. A coordinate Bench by its order dated March 18, 2020 held that since the petitioner has not approached the Tribunal and directly instituted writ proceedings, the same was not maintainable. The writ petition was, accordingly, disposed of reserving the right of the petitioner to approach the appropriate forum keeping all contentions open.

(3.) It is thereafter that the petitioner approached the Tribunal with the original application. Learned advocate for the petitioner had contended before the Tribunal that the cause of action for invoking its jurisdiction arose on March 18, 2020, when Writ Petition No. 1524 of 2020 was disposed of. Such contention was not accepted by the Tribunal, and in our opinion, rightly on the ground that the writ petition was presented before this Court nearly 8 years after the selection list was published on December 30, 2011.