KAMAL KUMAR BAKSHI Vs. UNION OF INDIA

JUDGEMENT

(1.) This petition is filed assailing the order dtd. 14/9/2020 passed by the Central Administrative Tribunal, Jaipur (for short 'the tribunal') dismissing the Original Application (O.A.) filed by the petitioner.

(2.) The brief facts are that on 9/8/1975 the petitioner was appointed as Goods Guard under Sports quota. The petitioner was given first stagnation increment on 1/7/1983. On 13/3/1992 petitioner was promoted to the post of Passenger Guard and thereafter on 22/6/1993 to the post of Guard Mail/Express. The petitioner retired on 31/1/2009. After three years of retirement, the representations given by the petitioner in the year 2012 claiming three promotions and benefit of Modified Assured Career Progression (for short 'M.A.C.P.) and consequent benefits thereto were rejected on 10/9/2012. Aggrieved of the communication dtd. 10/9/2012 the petitioner filed O.A. No.836/2012 for grant of financial upgradation benefits. The OA was withdrawn with liberty to file a detailed representation. The respondents were directed to decide the representation within three months. On rejection of the representation vide order dtd. 22/1/2013, the O.A. in issue was filed. The tribunal dismissed the O.A. being barred by limitation and further proceeded to deal with merits of the case.

(3.) Learned counsel for the petitioner submits that the tribunal erred in dismissing the O.A. on limitation. The tribunal has not appreciated the rules and regulations in correct prospective.