SAMBHU NATH DAS Vs. UNION OF INDIA & ORS.
LAWS(CAL)-1989-5-62
HIGH COURT OF CALCUTTA
Decided on May 19,1989

SAMBHU NATH DAS Appellant
VERSUS
Union of India And Ors. Respondents

JUDGEMENT

A.P. Bhattacharya, J. - (1.) This application under Sec. 22(3)(f) of the Administrative Tribunals Act, 1985 has been filed by Shri Sambhu Nath Das against the Union of India, represented by the Secretary, Ministry of Defence Production and three others for reviewing the judgment passed by this Tribunal in O.A. No. 176 of 1989 on 6 -4 -1989.
(2.) The only ground taken by the applicant is that this Tribunal should not have summarily dismissed his original application being numbered as O.A. 176 of 1989 on the ground of limitation when his cause of action arose on 3 -8 -1983 when the impugned seniority list was first shown to him.
(3.) The review application has been contested by the respondents.;


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