UNIVERSITY OF DELHI Vs. SURINDER KUMAR

JUDGEMENT

(1.) SINCE all these writ petitions involve one identical issue, they are being decided by this common order.

(2.) THE Writ Petition (C) No. 2117/2014 is considered as a lead case, as such, the facts are noted from the said writ petition.

(3.) THE petitioner filed an appeal before the Appellate Authority under the Act on March 05, 2013. The Appellate Authority, vide the impugned order dated April 03, 2013 finding that it is beyond its powers to take cognizance of the appeal being time barred, dismissed the appeal.