SURYA MANI PUSHKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) BY means of present O.A. filed under Section 19 of Administrative Tribunals Act 1985, the applicant seeks quashing of order dated 15.10.1991 passed by respondent No. 2 whereby his services has been terminated. Facts is to be noticed first: -

(2.) PURSUANT to notice, the respondents appeared and resisted the claim of the applicant by filing a detailed counter affidavit and also reply to the Condonation of Delay Application.

(3.) ON the ground of delay, learned Counsel for the applicant argued that after the impugned order was passed, he could not effectively represent against it as he was involved in two criminal cases and it is only after his acquittal from them that the applicant to represented the respondents to review the impugned order and allow the applicant to join the service. In support of Condonation of Delay Application, he placed reliance upon the following judgments passed by Hon'ble Supreme Court: - -