PABUDAN SINGH Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner has approached this court through this petition under Article 226 and 227 of the Constitution of India for assailing the order dtd. 20/2/2020 passed by the learned Central Administrative Tribunal, Jodhpur Bench, Jodhpur rejecting the Original Application No.290/00286/2013 filed by the petitioner on the ground of limitation.

(2.) Brief facts relevant and essential for disposal of the writ petition are noted hereinbelow :-

(3.) Mr. S.K. Malik, learned counsel representing the petitioner, vehemently and fervently contended that denial of financial upgradation under the ACP Scheme causes repeated loss of salary to the petitioner and hence, the same gives rise to recurring cause of action. He placed reliance on the following judgments rendered by the Hon'ble Supreme court and urged that the Original Application of the petitioner should not have been thrown out solely on the ground of limitation :-