D P SAHU Vs. STATE OF M P

JUDGEMENT

(1.) PETITIONER by way of filing this petition has challenged the order dated 3rd February, 1998, which is Annexure A-l to the petition. By this order, the petitioner's representation dated 3-11-1993 against his supersession has been rejected by the Additional Commissioner, Jabalpur Division, Jabalpur. Petitioner thereafter submitted a second appeal, which is Annexure A-5 to the petition, dated 12-3-1998.

(2.) THE case initially was filed before the Tribunal and the Tribunal by its order dated 21-6-2000 issued notice against the admission as a question of limitation was also involved in the case.

(3.) A preliminary objection has been raised on behalf of the respondents that present application before the Tribunal was barred by limitation in view of the Section 21 (1) of the Administrative Tribunals Act, 1985. It is also contended that the present application suffers with delay and laches.