K.P. MANJUNATH Vs. UNION OF INDIA

JUDGEMENT

(1.) THE above application is filed under Section 19 of A.T. Act, 1985 seeking the following reliefs:

(2.) THE respondents have filed objection and vehemently opposed the MA. The applicant is seeking condonation of delay of 640 days, there is an inordinate delay in filing OA. There are no cogent reasons given in the affidavit for condonation of delay. The applicant did not rush to the Tribunal immediately, he made representation based on the decision of the High Court of Madras. If there was no response from the respondents, the applicant should have refilled the OA immediately within six months from the date of his representative. He has not done so. Merely saying that the delay is unintentional and bona fide, is not a sufficient reason to condone the delay. Law will not come to the aid of the indolent.

(3.) WE have gone through the case on merits. If the applicant has established a case on merit then only we can condone the delay by exercising the discretionary powers.