ANOOP KUMAR DHAR DUBEY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS O.A. has been filed by the applicant under Section 19 of the Administrative Tribunals Act, 1985 for issuing direction to the respondents to implement the order dated 30.03.2010 whereby respondent No. 3 treated the period between 20.05.2002 to 30.03.2010 as dies -non and to direct the respondents to decide the claim of applicant, on such basis, on sympathetic ground.

(2.) THE brief facts of the O.A. are as follows: -

(3.) A Misc. Application for condoning the delay in filing the O.A. was also filed, supported with an affidavit, stating therein, that after the death of father of applicant, the family of applicant was put to financial crisis due to which he could not pursue the matter in time.