RISHI PAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD Shri V.B. Yadav, learned counsel for the applicant and Shri N.P. Singh, learned counsel for the respondents.

(2.) BY way of this original application filed under section 19 of Administrative Tribunals Act 1985, the applicant has prayed for the following reliefs:

(3.) SHRI N.P. Singh, learned counsel for the respondents states and opposes the contention of the counsel for the applicant and states that the case is badly hit by delay and laches and barred by limitation.