- (1.) Heard learned counsel for the parties. We have seen the order of the Central Administrative Tribunal. We think that the Tribunal could have taken a liberal view for condonation of delay. The case is required to be examined on merits.
(2.) In that view of the matter, we set aside the order of the Central Administrative Tribunal and accordingly allow the application of the petitioner for condonation of delay. The delay in filing the O.A. is condoned. The matter is remitted back to the Central Administrative Tribunal for being adjudicated on merits. With this observation, this petition is disposed of.;