- (1.) Supplementary affidavit filed today is taken on record.
(2.) Heard Sri Indra Raj Singh, learned Counsel for the petitioner and learned Standing Counsel.
(3.) By this writ petition, the petitioner has prayed for quashing the judgment and order dated 8.8.2000 passed by Central Administrative Tribunal, Allahabad. Bench, Allahabad by which O.A. No. 1670 of 1992 has been dismissed as barred by time.;