MUSTAFA SK Vs. GENERAL MANAGER EASTERN RAILWAY

JUDGEMENT

(1.) THIS is a revisional application under Article 227 of the Constitution of India against judgment and order dated August 17,2005 passed by the railway Claims Tribunal, Kolkata Bench, in Application No. A/789 of 2002.

(2.) BY the order impugned in this revisional application, the learned member of the Tribunal below rejected the prayer for condonation of delay in filing the claim petition on contest without costs.

(3.) BEING aggrieved, the claimant has come up with this revisional application under Article 227 of the Constitution of India.