M A TAMHANKAR Vs. UNION OF INDIA

JUDGEMENT

(1.) The petitioner filed an application before the Central Administrative Tribunal ('Tribunal') in February 1993 seeking promotion to the post of Executive Engineer, Military Engineering Services with retrospective effect from October 1983. The said application was dismissed by the Tribunal by its Order dated 6th June 1997 on the ground that it was filed after 10 years of the cause of action and that it was barred by law of limitation. The Tribunal also observed that the petitioner failed to make any case whatsoever on merits. The petition filed by the petitioner for review of the said order also came to be dismissed by the Tribunal on 24th July 1997.

(2.) By this writ petition the petitioner seeks to challenge the order of the Tribunal dated 24th July 1997 rejecting the Review application as also the earlier order dated 6th June 1997 dismissing the original application of the petitioner.

(3.) We have heard the learned counsel for the petitioner at length an pursued the orders of the Tribunal, both on the original application as well as on the review application. Considering the facts and circumstances of the case, we do not find any infirmity in any of the two orders of the Tribunal to justify interference of this Court in exercise of powers under Article 227 of the Constitution of India.