RAM LAL SHARMA Vs. UNION OF INDIA

JUDGEMENT

(1.) Aggrieved by the order of dismissal of Original Application by the learned Central Administrative Tribunal, Chandigarh Bench (circuit at Shimla) (for short 'Tribunal') vide order dated 08.09.2011, Annexure P-?54, the petitioner has filed the instant petition for grant of following reliefs:

(2.) It would be noticed that what has primarily been sought to be quashed in this petition is the order dated 14.8.1991, whereas the cause of action as contemplated under Section 21 of the Administrative Tribunals Act, 1985 (for short 'Act'), a limitation as prescribed under the Act, reads as under:

(3.) Therefore, in the given circumstances, learned Tribunal below had no option but to have dismissed the petition as time barred.