STATE OF WEST BENGAL Vs. INDRAJIT PATI

JUDGEMENT

(1.) O.A. 875 of 2004 was presented by seven applicants who were aspirants for appointment on the post of Constable in the Kolkata Police Force. In paragraph 3 of the original application, it was averred as follows:-

(2.) The original application was taken up for consideration by the tribunal sometime between 2004 and 2006. Since the learned advocate for the applicants was not present, the tribunal delisted the original application. The original application was next listed on 3rd July, 2015 when an objection was raised on behalf of the respondents that the original application had been presented beyond the period of limitation prescribed in Section 21 of the Administrative Tribunal Act, 1985 and that no prayer for condonation of delay had been made by the original applicants. It is on such ground that the respondents pressed for the dismissal of the original application as time barred. Hearing such submission of the learned advocate for the respondents, four out of the seven original applicants in O.A. 875 of 2004 filed an application for condonation of delay (M.A. 143 of 2015).

(3.) The tribunal, by an order 14th March, 2016, allowed M.A. 143 of 2015. This order is the subject matter of challenge in this civil revisional application under Article 227 of the Constitution, dated 27th February, 2017.