K.P. PANDEY Vs. UNION OF INDIA

JUDGEMENT

(1.) THIS O.A. has been filed by the applicants under Section 19 of the Administrative Tribunals Act, 1985 for the following relief(s): -

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

(3.) REJOINDER Reply has been filed by the applicants mainly reiterating the earlier stands taken in the O.A. stating that the delay condonation application of applicants was allowed by the Bench on 17th July, 2006. Now, the point of delay cannot be raised by the respondents.