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Judgment
L. Narasimha Reddy, J
The applicant was removed from the post of Assistant Loco Pilot through order dated 07.03.2011. Aggrieved by that, he preferred an appeal and that was rejected on 13.05.2013. This OA is filed challenging the order of removal dated 07.03.2011.
The applicant contends that after rejection of the appeal he made a representation in the year 2018 before the respondents and that the same was rejected on 22.03.2019. Several grounds are raised in the challenge to the order of removal.
We heard Mr. B. C. Nagar, learned counsel for the applicant at the stage of admission.
The OA is filed almost one decade after the order of removal. Though, the appeal was rejected on 13.05.2013, the applicant did not pursue any remedy. Five years thereafter, he filed a so called mercy petition. It is not referable to any provision of law. That was rejected on 22.03.2019. The OA is hopelessly barred by limitation.
We are not inclined to entertain the OA and the same is, accordingly, dismissed.
Pending MA also stands disposed of.
There shall be no order as to costs.