PUKH RAJ GURJAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The review petition is accompanied by an application for condoning the delay of 3078 days.

(2.) The brief facts are that candidature of the petitioner for selection on the post of Constable in Central Bureau of Investigation was cancelled. The Original Application (for short 'OA') filed by the petitioner before Central Administrative Tribunal (for short 'Tribunal') was dismissed on 28/1/2002. The writ petition was dismissed on 3/7/2015. The operational part is quoted below:-

(3.) Now in the year 2024 review petition is filed accompanied by application.