SHARAD KUMAR BANSAL Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD counsel for the parties.

(2.) AS short question is involved, petition is taken up for final disposal forthwith, by consent of parties.

(3.) BY this petition under Article 226 of the Constitution of India, in substance, the petitioner is assailing the decision dated 24.1.2014 passed by the revisional authority by which the revision application presented by the petitioner against the order dated 16.8.2002 (Annexure -P -11) and 09.2.2004, 11.1.2007 (Annexure -P -12) has been rejected. The revisional authority accepted the objection raised by the respondent No. 3 that the revision filed by the petitioner was time barred. In paragraph 7 of the impugned decision the revisional authority has answered that issue in the following words: -