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Tribunals and CommissionsSingle Bench(2019) 08 CAT CK 0039

Arun Kumar Sharma vs Union Of India Through And Ors

Central Administrative Tribunal · Decided on 9 August 2019

HON’BLE JUDGES
L. Narasimha Reddy, J
RESULT
Dismissed
CASE NUMBER
Review Application No. 77 Of 2018, Original Application No. 2730 Of 2014, Miscellaneous Application No. 2123 Of 2017
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Judgment

6 paragraphs · 233 words

L. Narasimha Reddy, J

1.

The applicant herein filed OA No.2730/2014 challenging an order dated 05.01.2011. Since there was delay of 558 days in filing the OA, he filed MA No.2336/2014. Through order dated 24.4.2017, the Tribunal dismissed the MA, and thereafter the OA was also dismissed. It was mentioned that the impugned order dated 05.03.2011 was earlier challenged in OA No.1774/2012, and after dismissal of the OA as withdrawn, the fresh one was filed, years thereafter.

2.

There is no representation for the applicant. Hence, the file is perused as provided for under Rule 15 of CAT (Procedure) Rules, 1987.

3.

The applicant filed RA No.77/2018 with a prayer to review the order dated 24.04.2017. Since there was delay in filing the RA, the applicant filed MA No.2123/2017 with a prayer to condone the delay. The MA was allowed on 16.11.2018 subject to payment of costs of Rs. 1000/-payable to the CAT Bar Association (Library Fund) within a period of four weeks. Thereafter, the case was adjourned on 28.03.2019. There is nothing on record to disclose that the applicant paid the costs.

4.

Be that as it may, the Tribunal gave cogent reasons for refusing to condone the delay in filing the OA No.2730/2014. This is virtually, the 3rd round of litigation in respect of the same order.

5.

I do not find any merit in the RA. It is accordingly dismissed.