SUNIT SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) Instant petition has been filed by the petitioner against the order dtd. 25/1/2021 passed by Central Administrative Tribunal, Principal Bench, New Delhi (hereinafter referred to as the "Tribunal") in T.A No.6112/2020 (SWP No.1940/2000). The order impugned herein is reproduced hereunder:

(2.) It is contended by learned counsel appearing for the petitioner that the SWP No.1940/2000 was dismissed for non-prosecution on 18/12/2008 and thereafter the condonation of delay application bearing Condl (SWP) No. D-34/2009 along with restoration application bearing Rest (SWP) No.D-66/2009 was filed by the petitioner on 20/10/2009 before the Registry of this Court, wherein learned writ Court has issued notice for filing response within four weeks. According to learned counsel for the petitioner, during the pendency of these applications, the complete record of the petition along with both the applications seeking conodation of delay as well as restoration application was transferred to the Central Administrative Tribunal at Jammu Bench, Jammu on 19/8/2020.

(3.) We have heard learned counsel appearing for the parties, considered their submissions and perused the record.