JAGJEET SINGH Vs. BHOPAL VIKAS PRADHIKARAN

JUDGEMENT

(1.) This revision is directed against award dated 30-7-1999 by M.P. Arbitration Tribunal, Bhopal in reference No. 50/1994 by which the reference application filed by the petitioner under Section 7 of M.P. Madhyastham Adhikaran Adhiniyam, 1983 (hereinafter referred to as 'Adhiniyam' for short) has been dismissed on the ground of limitation. The Tribunal found that the application was barred by limitation as provided under Section 7-B of the Adhiniyam and dismissed it.

(2.) This order has been assailed by the petitioner on following grounds :-

(3.) Learned counsel for respondents supported the order on the ground that there was erroneous decision on the question of law that the Tribunal wrongly interpreted Section 7-B of the Adhiniyam and without considering sub-section (2) of Section 7-B has decided the matter. In these circumstances, the Tribunal has rightly rectified the error by passing impugned order and has rightly rejected the application as barred by time. Reliance is placed to Apex Court judgment Mathura Prasad Sarjoo Jaiswal and others v. Dossibai N. B. Jeejeebhoy, AIR 1971 SC 2355 and submitted that this revision may be dismissed.