Gopal Krishan Vyas, J. - (1.) IN this writ petition, while challenging order dated 03.08.2007 passed by the Central Administrative Tribunal, Jodhpur Bench, Jodhpur in Original Application No. 96/2007, the petitioner has prayed for the following relief: (i). To issue a writ of certiorari and quash the impugned judgement dated 3.8.2007 Annexure -9 passed in OA No. 96/2007 along with MA No. 109/2007 and order dated 27.12.2007 (ANNEXURE 11) passed in RA No. 15/2007 Gowerdhan Lal Berwa v. Union of India and Ors. by the Hon'ble CAT at Jodhpur. The case may be decided on merits and the reliefs claimed in the Original Application may be allowed to the petitioner. (ii). That any other writ, direction, reliefs, or orders may be passed in favour of the petitioner which may be deemed just and proper under the facts and circumstances of this case.
(2.) ACCORDING to facts of the case, the petitioner was appointed on the post of Divisional Accountant at Banswara vide order dated 04.08.1995 and promoted to the post of Divisional Accounts Officer Gr. -II with effect from 30.06.2003 in the first instance. However, vide order dated 06.05.2005, the date of promotion to the post of Divisional Accounts Officer Gr. -II came to be ante dated from 03.06.2003 to 01.01.2001 and name of the petitioner was placed at S. No. 73. Further, the petitioner was promoted to the post of Divisional Accounts Officer Gr. -I vide order dated 27.05.2005 with effect from 01.04.2004 and his name was placed at S. No. 38 in the said order. Aggrieved by the date of promotion on the post of Divisional Accounts Officer Gr. -I with effect from 01.04.2004 instead of 01.01.2004, the petitioner filed representation. However, when no response to the representation was made and some of the DAOs were further promoted to the posts of Sr. DAOs vide letter dated 08.01.2007, the petitioner invoked jurisdiction of the Central Administrative Tribunal, Jodhpur Bench, Jodhpur and filed Original Application No. 96/2007 in which following main prayer was made: 8.2. The promotion granted to the applicant to the post of Divisional Accounts Officer Grade -I, w.e.f. 01.04.2004 may kindly be declared contrary to the rules and respondents be directed to grant promotion to the applicant to the post of Divisional Accounts Officer Grade -I, w.e.f. 01.0 1.2004.
(3.) ALONG with the aforesaid original application filed by the petitioner, a miscellaneous application for condonation of delay was also filed, in which, reasons for condoning the delay in filing the original application were mentioned. But, the learned Tribunal dismissed the original application as well as miscellaneous application vide order impugned dated 03.08.2007 in limine as barred by limitation.;