RUKHIBEN RUPABHAI Vs. UNION OF INDIA

JUDGEMENT

(1.) MA /84/2013 has been filed by the two applicants in OA/60/2013 seeking permission of this Tribunal to file joint application. For the reasons stated in MA/84/2013, the same is allowed. MA/64/2013, MA/85/2013 and MA/86/2013 have been filed by the applicants in OA/44/2013, OA/60/2013 and OA/61/2013 respectively. A common order is being passed in aforementioned MAs.

(2.) HON 'ble Supreme Court in order dated 21 -7 -2011 in the aforesaid Civil Appeals and SLP (Union of India & Ors. v. Rukhiben Rupabhai) observed as follows:

(3.) IT is settled position that unless the delay in filing the OAs is condoned, the Central Administrative Tribunal does not get jurisdiction to entertain the OAs. The time -limit set in Section 21 of the Administrative Tribunals Act, 1985 clearly states that the Tribunal shall not admit an application unless the application is made within the prescribed time limit of 1 year or 1 1/2 years as the case may be. Sub section (3) of Section 21, however, provides that if the applicant satisfies the Tribunal that he had sufficient cause for not making an application within such period, the application may be admitted even after the period of limitation prescribed.