MD. MUZIBUR RAHMAN, AGED ABOUT 28 YEARS, SON OF LATE MD. ALI ASHRAF, RESIDENT OF VILLAGE Vs. UNION OF INDIA THROUGH THE SECRETARY OF POSTS AND TELEGRAPH DEPT., NEW DELHI

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) The order dated 16.10.2014 passed by the Central Administrative Tribunal, Patna Bench, Patna (hereinafter referred to as the Tribunal) in O.A.No. 050/00733 of 2014 with M.A. No. 050/00443 of 2014, is the subject matter of challenge in the present writ application, whereby the Tribunal has dismissed an Original Application filed by the petitioner seeking appointment on compassionate ground as barred by limitation.

(3.) The father of the petitioner died on 8th July 2004 leaving behind his wife and five sons. The petitioner is the eldest son, who passed Secondary Examination in the year 2005 and the Intermediate examination in the year 2008. The application for appointment on compassionate ground was rejected on 3rd Dec., 2009, whereas the petitioner has invoked the jurisdiction of the Tribunal on 12th Sept., 2014. Thus, the Tribunal held that the petitioner did not give any explanation as to why he was in deep slumber during all these years, therefore, for the delay in filing the Original Application, the same was dismissed.