ABHAY KUMAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has filed this present petition being aggrieved by order dtd. 07/12/2021 passed by Central Administrative Tribunal, Jabalpur Bench, Circuit Sitting, Indore, whereby the Original Application No.201/467/2020 has been dismissed because of non-condonation of delay.

(2.) The facts of the case in short are as under:- The petitioner is working as a Scientific Officer-H in the Raja Ramanna Centre for Advanced Technology (RRCAT). His name was considered for promotion by Review Screening Committee to the Scientific Officer-G in the year 2010. The promotion list was issued, however, the name of the petitioner was not there. Thereafter, in the year 2011, he has been promoted to the said post.

(3.) According to the petitioner in the year 2018 from some sources he came to know that his case had wrongly been rejected by the Committee despite he was having the adequate ACRs pertaining to the year 2005- 06, 2006-07, 2007-08 and 2008-09. He immediately applied for obtaining the proceeding of Screening Committee under the Right to Information Act, 2005 in the year 2018. After receipt of this relevant documents, he approached the Tribunal by way of Original Application No.201/467/2020. There was a delay in approaching the Tribunal, therefore, the petitioner has filed a separate application under Sec. 21 of the Administrative Tribunal Act, 1985 seeking condonation of delay.