HARI RAM Vs. UNION OF INDIA AND OTHERS

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By this application the petitioner has challenged the order dated 31.10.2007 passed by Central Administrative Tribunal, Ranchi in O.A. Case No. 181 of 2007 whereby the Tribunal has dismissed the claim of the applicant for payment of compensation and other benefits.

(3.) The disputed fact is that the petitioner who was posted as Head TTE at Hatia filed an application for voluntary retirement from service on 25.01.1985. On the same date he submitted a letter of resignation from the post of Head TTE. The resignation was accepted by the respondents on the same day. The petitioner thereafter filed application followed by representation for payment of pensionary benefits, but no order was passed. Hence, the petitioner approached the Tribunal. The Tribunal found that the petitioner applied for voluntary retirement on 25.01.1985 to contest the election for Legislative Assembly. The Tribunal further found that the petitioner approached the Tribunal after about 22 years from the date of resignation/retirement. Because of inordinate delay and as per the provision contained in Sec. 21(1) (a) of the Administrative Tribunals Act, the Tribunal dismissed the application.