MAHESH KUMAR SHRIVASTAVA Vs. STATE OF M.P.

JUDGEMENT

(1.) HEARD .

(2.) THE learned State Administrative Tribunal by the impugned order has dismissed the petition of the petitioner on the ground that the petitioner has not filed the petition within the period of limitation as prescribed under section 21 of the Administrative Tribunals Act. Although, we find no legal infirmity in the order passed by the State Administrative Tribunal, however, the learned counsel of the petitioner submits that how long he will be required to wait for final disposal of his appeal which is pending before the State Government.