ANURAG PATHAK Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) The Writ Petitioner Ms. Anurag Pathak filed Original Application No. 861/CH/2011 before the Central Administrative Tribunal, Chandigarh Bench, belatedly. She also filed an application in MA 775 of 2011 along with Original Application No. 861/CH/2011 praying for condonation of delay in filing the original Application.

(2.) The learned Tribunal having heard the arguments in MA 775 of 2011 was pleased to dismiss the same on the ground that nine years of whopping delay was not properly explained with supporting documents by the applicant.

(3.) The petitioner, aggrieved by the above order filed Review Application R.A. 78 of 2012 before the Tribunal praying for review of the order passed in MA 775 of 2011. In paragraph 5 of the order passed in the above Review Application, the learned Tribunal specifically observed as follows :-