- (1.) Mr. Saptarshi Roy, learned advocate appears for the respondents and accepts notice of this application under Article 226 of the Constitution of India.
(2.) By order dated February 22, 2012, the Central Administrative Tribunal, Calcutta Bench, dismissed the Original Application No. 224 of 2007 for default.
(3.) An application for restoration was filed together with a prayer for condonation of delay. The petitioner stated in the application that his mother died on July 13, 2009. He was so upset by the death of his mother, he could not appear on the date fixed for hearing. Subsequently, when he recovered from distress, he made an enquiry and, thereafter, he filed the application for restoration together with a prayer for condonation of delay.;