S K GUPTA S/O SHRI P N GUPTA DESK OFFICER DEPARTMENT OF INDUSTRIAL POLICY AND PROMOTION Vs. UNION OF INDIA

JUDGEMENT

(1.) HEARD the learned Counsel for the parties.

(2.) In nutshell, the issue involved in the present OA is identical in law with OA-2492/2005, which has been allowed by us today itself, holding the decision of the Chandigarh Bench of the Tribunal in OA-463/PB/2002 decided on 19.12.2002 in S.C. Panda v. Union of India and Ors. and the decision of High Court of Punjab and Haryana at Chandigarh in CWP-14378/2003 dated 11.9.2003 would hold the field.

(3.) WE have carefully considered the objections raised by the learned Counsel for respondents as also considered the case on merits. In our considered view, when a substantive right of a person on a meritorious claim is before us, the technical objection of limitation would not impede in any manner the administration of justice. In such view of the matter, objection raised is overruled.